ARUN KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.0839 of 2023, dtd. 19/12/2023, under 384 and 500 IPC, Police Station Nagar Kotwali, District Haridwar, with related reliefs.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the respondent no.3 ('the informant') is the Incharge Executive Engineer posted at Haridwar. The petitioner has been approaching the informant and demanding money from him, but the informant did not ever entertain him. On 16/12/2023, the FIR states that a person approached the informant and advised him that he should pay heed to the demands that were made by the petitioner or else, the informant would have to pay a very heavy cost. Thereafter, on 18/12/2023, a defamatory, insulting and false story was published by the petitioner against the informant.