AVINASH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 423 of 2020, under Sections 147, 148, 149, 323, 386, 452, 504 and 506 IPC, Police Station Bazpur, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to FIR, on 22nd September, 2020 at 9:00 P.M., the informant was given a telephone call by the petitioner and demanded 10 lakh rupees or else to face dire consequences. On the same day, at 10:00 in the late evening, when the informant was in his house, the petitioner along with other co-accused arrived in his house in five vehicles. They were armed with a country-made pistol, riffle and guns. They abused the informant, entered in the house, the petitioner kicked the informant and other co-accused also assaulted, abused and threatened him. These details are given in the FIR. The FIR has been lodged by respondent no. 3, Ajay Dabas on 23rd September, 2020.