BRIJESH KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 447/2016 registered at Police Station - Binda Pur instituted for the offences punishable under Sections 354B/506 IPC and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by the learned APP for the State and counsel for the respondent no.2.