LAWS(DLH)-2019-10-72

PARVEEN GUPTA Vs. STATE

Decided On October 10, 2019
PARVEEN GUPTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 424 dated 26.11.2018, registered at PS Farsh Bazar and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2.