LAWS(DLH)-2019-11-389

RAJEEV GUPTA Vs. STATE

Decided On November 22, 2019
RAJEEV GUPTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No.311/2014 dated 03.05.2014 registered at Police Station Dabri and consequent proceedings arising therefrom.