VIKRAM SINGH Vs. GOVT. OF NCT OF DELHI
LAWS(DLH)-2020-11-111
HIGH COURT OF DELHI
Decided on November 26,2020

VIKRAM SINGH Appellant
VERSUS
GOVT. OF NCT OF DELHI Respondents

JUDGEMENT

Suresh Kumar Kait,J. - (1.)Crl. M.A. 16353/2020
1. Allowed, subject to all just exceptions.

(2.)Application is disposed of.
CRL.M.C.2313/2020

(3.)Vide the present petition, petitioners seek direction for quashing of FIR No.344/2016 dated 06.08.2016 registered at Police Station Kalyan Puri and consequent proceedings arising therefrom.


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