MAMTA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 46/2017, registered at Police Station-Burari, for the offences punishable under Sections 288/304-A/34 IPC and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent Nos.2 and 3.