VIVEK CHAUKAR Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that FIR No. 0095/2019 under Section 376 of the Indian Penal Code, 1860 (IPC), registered with PS Jagat Puri and all proceedings emanating therefrom, be quashed.

(2.) The said FIR was filed at the instance of respondent no.2 (the complainant). The petitioner contends that the FIR in question was filed with a view to harass the petitioner. He alleges that the complainant and her husband have been blackmailing him for money for a long time. Further, it is contended that the FIR in question is a counterblast to a complaint filed by the petitioner with the Crime Branch, Meerut.

(3.) Briefly, the facts contained in the FIR in question are as follows: