SADHANA KAPIL ANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties the petition is taken up for final disposal. Learned APP waives notice on behalf of the respondent No.1?State.

(3.) By the present Writ Petition, the petitioner is approaching this Court seeking quashing of the FIR bearing CR No. 452 of 2025 registered with the Versova Police Station as well as the chargesheet filed in the said case.