AWANI KUMAR SINHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) COUNTER affidavit filed today on behalf of learned counsel for the State is taken on record. Criminal Writ Petition is being disposed of at the admission stage itself with the consent of learned counsel for the parties.

(2.) THE writ petitioner, by means of present criminal writ petition, seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned First Information Report No. 81 of 2013, under Sections 355/504 IPC and Section 66 of the Information Technology Act, dated 22.11.2013, registered at PS Basant Bihar, District Dehradun.

(3.) A first information report was lodged by respondent no. 3 against three named accused persons on 22.11.2013, at PS Basant Bihar for the offences punishable under Sections 355 and 504 IPC and Section 66 of the Information Technology Act. According to the first information report, on 16th November, 2013, the informant received threatening calls from mobile nos. 9557239190, 08126572963 and 9897946880. They made their demands and threatened that if the same was not met, he will be defamed. Informant came to know that some news was being telecasted against him on Channel -1. Informant also received threatening calls and SMS from mobile nos. 9557239190, 08126572963 and 9897946880. They were demanding money and were also asking for supply of confidential official documents.