DARSHAN LAL Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 35716/2019

(2.) His application is, accordingly, disposed of. CRL.M.C. 4599/2019

(3.) Vide the present petition, the petitioner seeks quashing of FIR No. 597/2015 dated 13.07.2015, registered at Police Station Kalkaji for the offence punishable under Section 135 of The Electricity Act, 2003 and all other proceedings emanating therefrom.