RAJASHREE NAIK GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By way of the present Petition, the Petitioner has invoked the inherent jurisdiction of this Court in quashing and setting aside FIR No.79/2024 dtd. 12/10/2024, registered at the instance of Colvale Police Station against the Petitioner and one Jayesh Arondekar (co-accused), and subsequent chargesheet bearing No.3/2025 dtd. 27/1/2025 filed in the Court of JMFC, Mapusa, for offences punishable under Ss. 329(3), 324(4) r/w 3(5) of BNS, 2023.

(2.) The Petitioner is arraigned as accused no.2 in the aforesaid chargesheet along with the co- accused, who is arraigned as accused no.1. The FIR is registered at the instance of Colvale Police Station. The Complainant, at whose instance the FIR is registered, is Respondent No.2.

(3.) The chronology of events necessary to determine the issue arising out of the present Petition is summarised as under: