JASPAL SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 153/14 dated 09.03.2014, registered at PS Nihal Vihar for the offences punishable under Sections 323,341,354,427,452 and 34 of IPC and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and respondent no.2 who is present in person.