VIRENDRA DHIMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.0168 of 2023, under Ss. 120-B, 420 and 388 IPC, Police Station Khanpur, District Haridwar, with related reliefs.

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

(3.) According to the FIR, a complaint, in respect of rape related offences, was given against the nephew of the informant by a person. In that matter, the petitioner and others started blackmailing the family of the informant and demanded Rs.17.00 Lakhs or Rs.23.00 Lakhs, or else it was threatened that the nephew of the informant would be sent behind bars. The FIR has other details as well.