MANNU ARORA Vs. STATE

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 5262/2019

(3.) Vide the present petition, the petitioners seek quashing of FIR No. 172/2018 dated 18.07.2018 registered at Police Station - Safdarjung Enclave, South District, Delhi and consequent proceedings arising therefrom.