NAVED Vs. STATE

JUDGEMENT

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

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

(3.) Vide the present petition, the petitioner seeks direction thereby quashing of the FIR No.123/2019 dated 06.07.2019 registered at Police Station Jamia Nagar for the offences punishable under section 356/379/34 IPC and consequent proceedings arising therefrom.