ASHIF KHAN Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 35892/2019

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 261/15 dated 20.04.2015, registered at PS Khyala Distt. the offences punishable under Sections 354/354-B/506 IPC and all other proceedings emanating therefrom.