ASHOK KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed seeking quashing of case FIR No. 0229/2019 dtd. 30/4/2019 registered under Ss. 308/341/506/34 IPC at PS Kalyan Puri, Delhi.

(2.) The FIR was lodged on the statement of Vipin alleging therein that his father-in-law and brother-in-law are pressurizing him to settle the litigation with his wife on a payment of Rs.12.00 lacs. The complainant alleged that he did not agree to his illegal demand. He further alleged that on 29/4/2019 while he was going from Jalebi Chowk to his home on his scooty, his father-in-law Ashok Gupta intercepted and his father-in-law, brother-in-law/Sonu Gupta along with two other persons again demanded a sum of Rs.12.00 lacs. The complainant alleged that SonuGupta took out a knife and assaulted him on his head and the other two persons gave him leg and fist blows on his back. It is further alleged that the offenders took Rs.3600.00 from him and threatened to kill him.

(3.) Learned counsel for the petitioner submits that charge-sheet has already been filed against petitioner herein.