SANDEEP ROHATGI Vs. MAYA DAYANI

JUDGEMENT

(1.) Petitioner in person is present. Mr. Swapan Banerjee with Mr. Suman De, learned P.P's-in-Charge are present on behalf of opposite party No.2. Opposite party No.1/defacto complainant remains absent in spite of service of notice being effected upon her.

(2.) The matter was heard on 18th June, 2021.

(3.) The petitioner has prayed for quashing of charge-sheet being No.36 of 2017 dated 3rd March, 2017 under Sections 420/406 of the Indian Penal Code in CGR Case No.728 of 2018 ( Old No.CGR-5345 of 2016) pending before the learned Judicial Magistrate, 6th Court at Alipore.