RAKESH MEHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both these matters are connected with each other and controversy involved is also one and the same arising out of the common FIR, hence these are being decided by this common judgment. For the sake of brevity, facts of C482 No.135 of 2024 are taken into consideration.

(2.) By means of this C482 application, the applicant is seeking quashing of cognizance order dtd. 19/12/2023 passed by Judicial MagistrateII, Haridwar in Criminal Case No.3419 of 2023 pertaining to offence under Ss. 420, 506, 120-B IPC along with quashing of FIR No.177 of 2022 registered at P.S. Kankhal, District Haridwar under aforesaid Sec. .

(3.) The facts in brief are that an FIR was lodged against the applicant and his two daughters at the behest of respondent no.3 alleging therein that the applicant owes certain sum of money to respondent no.3 and when he was asked to repay the same, he threatened respondent no.3 that if he will ask for any money, he will be killed. It is also alleged that the applicant transferred some advance amount paid by respondent no.3 for delivery of certain herbs in the account of his daughters, (Petitioner in WPCRL No.159 of 2023) so that, no legal proceeding could be initiated against him for recovery of the said amount.