LAWS(DLH)-2019-9-414

JAIKARAN Vs. STATE

Decided On September 30, 2019
JAIKARAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. M.A. 37210/2019 : Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No. 464/2018 dated 19.11.2018 registered at PS - Kanjhawala and consequent proceedings arising therefrom.