KARUNAKAR PATRA Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India, 1950, read with Sec. 482 Cr.P.C. seeking the quashing of FIR No. 89/2021 dtd. 7/2/2021 registered at PS Jahangir Puri under Ss. 354A/506 of the Indian Penal Code, 1860 (hereinafter, "IPC").

(2.) The facts, in brief, leading up to this petition are as follows:

(3.) Mr. Kumar Piyush Pushkar, learned Counsel appearing for the Petitioner, has submitted that the instant FIR deserves to be quashed as the same has been lodged with a mala fide intent and is an attempt to coerce and arm-twist the Petitioner into withdrawing the complaint that has been lodged by the Petitioner's wife against the son of Respondent No.2, Jatin who is a habitual offender. He has submitted that more than 20 complaints have been filed by the Petitioner's wife against Respondent No.2 and her family members, and that the same are pending before various authorities. He has submitted that the instant impugned FIR contains nothing but bald allegations and has been registered in connivance with the police as the daughter-in-law of Respondent No.2 is a part of Delhi Police.