MAMTA SHRINARAYAN MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.119 of 2018 registered with Mira Road Police Station, District Thane Rural filed by the Respondent No.2 herein for offences punishable under Ss. 354-A, 504, 506 read with 34 of the Indian Penal Code, 1860 ('IPC').

(2.) Petitioner and the Respondent No. 2 are the members of the housing society located at the address mentioned in the cause title of the Petition. Respondent No.2 is the Complainant at whose instance the F.I.R impugned herein is filed.

(3.) Heard learned counsels appearing for the respective parties. Mr. Sushil Upadhyay, learned Counsel represented the Petitioner and Mr. Vinod Chate, learned APP represented the State. Despite service of notice, none appeared for the Respondent No. 2-Complainant.