VINISHA SAWANT Vs. MAHENDRA SAWANT

JUDGEMENT

(1.) Petitioner seeks quashing of FIR dtd. 2/1/2023 bearing No. 1 of 2023 registered with the CBD Belapur Police Station, Navi Mumbai for offences punishable under Ss. 379, 406, 409, 420, 465, 467, 497, 500 and 504 of the Indian Penal Code, 1860 ('IPC').

(2.) The Petition was admitted by Order dtd. 6/9/2023 and the Police were restrained from filing charge sheet in the matter during the pendency of the present petition. Respondent No.1 is duly served. Despite service, none appeared for Respondent No.1 when taken up for hearing.

(3.) Brief facts of the case are as follows :