KUNDAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed present petition under Sec. 482 of the Criminal Procedure Code, 1973 (in brevity 'Cr.P.C.') praying for quashing of FIR No. 234/2022 registered in P.S. Tikrapara, Distt. Raipur (CG) against them.

(3.) Case of the prosecution, in brief, is that complainant/respondent No. 2 took loan of Rs.55,000.00 through online app and time for repayment was given for 80 days. But after giving loan, pressure was created on the complainant to repay the loan amount within 7 days, else by editing her photograph into vulgar photograph, it will be made viral. She has paid Rs.3,93,998.00, even then she is being harassed mentally, therefore, she lodged FIR for offence under Sec. 420 of IPC. During investigation, it was revealed that the petitioners were culprit.