MOHD AJEEJ MIYA Vs. STATE

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP for respondent No.1 and also the counsel appearing for respondent No.2.

(2.) The petitioner in this petition filed under Sec. 482 of Crimial P.C. prayed this Court to quash the entire proceedings in C.C.No.462/2007 for the offence punishable under Sec. 506 of Penal Code on the file of the J.M.F.C., Banahatti and pass such other order as deems fit in the circumstances of the case.

(3.) The factual matrix of the case is that on 18.04.2006 the second respondent herein had filed a complaint before the police making the allegation that a call came on different dates from different mobile numbers on 13.04.2006, 14.06.2006, 15.06.2006 and 16.06.2006 threatening to kidnap his son and ransom of Rs.1,50,000.00 is alleged to have been demanded or else the caller would take away the life of second respondent's son. Based on the complaint, the first respondent registered the FIR for the offence punishable under Sec. 506 of Penal Code in Crime No.462/2007 against the unknown person. The police have investigated the case and registered the case against the petitioner and completed the investigation and filed the charge sheet against the petitioner and the J.M.F.C., Banahatti has taken cognizance and on 10.02.2017 and issued NBW against the petitioner and hence the petitioner has approached this Court.