ARPIT DIXIT Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 35356/2019

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 372/2018 dated 04.08.2018, registered at PS Shakarpur for the offences punishable under Sections 354/506/509 IPC and all other proceedings emanating therefrom.