JITENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of present writ petition, petitioner has prayed for quashing of F.I.R. No. 0128 of 2022, under Sec. 386, 506 I.P.C. read with Sec. 34 I.P.C., registered at Police Station Nehru Colony, District Dehradun. Further prayer has been made for a direction to respondent no. 1 to initiate departmental enquiry against respondent no. 3. The F.I.R. is on record as Annexure No.-4 to the writ petition.

(3.) It is alleged in the FIR that complainant runs a meat shop, his brother Umesh Kumar purchased a land for a sale consideration of Rs.43,00,000.00 from one Suresh Singh, in lieu of which, he paid a sum of Rs.28,00,000.00, remaining amount of Rs.15,00,000.00 was to be paid by complainant's brother, after execution of sale deed, which he could not pay. On account of non-payment of money, Suresh Singh got the sale deed cancelled with mutual consent, on the assurance given by Suresh Singh that he will return the money. After some time, complainant along with his brother went to Suresh Singh asking for return of money, who sought three days' time. On 21/4/2022, petitioner called respondent no. 3 from his mobile by introducing himself as badmash Jitendra @ Jitti and he threatened the complainant not to ask for the money from Suresh Singh or to give remaining Rs.15,00,000.00 to him as ransom or else he will finish him and his family members. It is further alleged that even thereafter, petitioner made threatening phone calls asking the complainant to pay Rs.13,00,000.00. It is further alleged that every now and then, persons come to his shop demanding money at the behest of petitioner.