GAURAV ARORA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 1146/2015 registered at Police Station - Mangol Puri, Delhi and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.