LAWS(DLH)-2019-9-55

SURAJ PRAKASH GUPTA Vs. STATE

Decided On September 11, 2019
Suraj Prakash Gupta Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 508/2018 dated 07.08.2018 registered at Police Station Nihal Vihar instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.