JONU Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of criminal proceedings arising out of FIR No.229/2017 dated 12.05.2017, registered at Police Station Tilak Nagar, for the offences punishable under Sections 287/304-A IPC and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and respondent nos.2 and 3 are personally present in court and with the consent of the counsel for the parties, the present petition is taken up for final disposal.