LAWS(DLH)-2019-9-19

PAWAN Vs. STATE & ANR

Decided On September 05, 2019
PAWAN Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) Crl. M.A. 35115/2019

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks quashing of FIR No.92/2018 registered at Police Station Palam Village instituted for the offences punishable under Sections 354-A of the IPC and consequent proceedings arising therefrom.