K. ENGLES Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report in Crime No.26 of 2016 on the file of the first respondent police as against the petitioners.

(2.) The case of the prosecution is that the second respondent herein gave a complaint to the first respondent on 18.06.2016 by stating that when the second respondent entered into the petitioners house along with her relatives, the petitioners herein thrown them out and threatened like if she gives Rs.5,00,000/- only we will allow her inside otherwise we would kill her and her family also.

(3.) The learned Counsel appearing for the petitioners would submit that the petitioners are an innocent persons and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police has registered a case in Crime No.26 of 2016 for the offences under Sections 498(A), 406 and 506(i) IPC, as against the petitioners. Hence he prayed to quash the same.