NEKHETA N. FERNANDES Vs. STATE

JUDGEMENT

(1.) Heard Shri G. Teles, learned counsel for the petitioner and Shri P. Faldessai, learned Additional Public Prosecutor for Respondent.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioner has invoked extra ordinary jurisdiction of this Court under Sections 482 and 483 of Cr.P.C., seeking quashing and setting aside Final Report/ Chargesheet bearing No.40/2020 under Sections 353, 427, 504 read with Section 34 of IPC and Section 185 of the Motor Vehicles Act, 1988 pending before the Judicial Magistrate, First Class at Ponda in FIR no. 13/2020.