PRADEEP Vs. STATE

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 5954/2019

(3.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 191/2007 dated 07.02.2007 registered at Police Station - Sultan Puri and all other proceedings emanating therefrom.