SUMIT KUMAR PANDEY Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order on charge dated 01.06.2016 whereby charge has been framed against the petitioner under Section 364A read with Section 34 IPC and Section 170 IPC in case FIR No.66/2016, P.S. Adarsh Nagar.

(2.) Subject FIR was registered on the complaint of Sh. Kapil Nagpal who contended that he runs a shop which deals in food supplements. It is alleged that on 30.01.2016 at about 7 PM two persons came into his shop and asked for food supplements and they asked him to speak to their coach. He spoke to the coach who gave him an order for food supplement. While he was talking on the phone, three persons entered the shop and all five of them started threatening him and his employees and started making a video of the shop. They stated that they were from the vigilance department of the Delhi Government and were conducting a raid on his shop and alleged that he was selling spurious food supplement. They switched off the mobile phone of the complainant and his employees.

(3.) Thereafter it is alleged that they took him outside his shop and threatened him to give Rs.3 lakhs failing which they would send him to jail. It is contended that they made him sit in a white colour WagonR and thereafter started roaming here and there. They also took his gold chain which he was wearing and thereafter started pressurizing him to call up his friend to get Rs.3 lakhs.