GAGANDEEP SINGH BAJAJ Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 671/2014 dated 01.11.2014, registered at Police Station-Ashok Vihar for the offences punishable under Sections 498-A/406 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.