SONAL LAHIRI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the FIR registered in Crime No.199 of 2019 on the file of the first respondent Police for the offences under Ss. 406, 424, 420 and 506(2) of IPC as against the petitioner.

(2.) The second respondent lodged complaint alleging that the petitioner was living with the second respondent for more than twelve years and thereafter she had taken away the documents and movables viz., jewels and cash of Rs.1,88,000.00 which was kept for disbursement to contractors. He had asked her to return the documents and movables which was taken away by her for which, she refused to return the same. It is further alleged that the petitioner along with second accused threatened the second respondent/defacto complainant with dire consequences.

(3.) Heard Mr.V.Karthick, learned Senior Counsel appearing for the petitioner, Mr.A.Gopinath, learned Government Advocate (Crl.Side) appearing for the first respondent police and Mr.N.R.Elango, learned Senior Counsel appearing for the second respondent