LAWS(DLH)-2019-10-294

AJAY SHARMA Vs. STATE

Decided On October 24, 2019
AJAY SHARMA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This application is, accordingly, disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No. 76/2011 dated 09.08.2011 registered at Police Station - C.A.W./Nanak Pura and consequent proceedings arising therefrom.