SANJAY WAHI Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner seeking following reliefs :-

(2.) As per the prosecution case, the petitioner and the complainant- respondent no. 2 were doing business together. Between the period 2018- 19, the petitioner decided to purchase a piece of land for development and after getting the development of the said land, he wanted to sell subsequently. The wife of the respondent no. 2, namely, Deepika Gupta was interested to invest in the said piece of land. For this endeavour, the wife of the respondent no. 2 entered into a Partnership Agreement with the petitioner. In the year 2019, for the purchase of the said land, an agreement to sell was executed between the petitioner and accused nos.3, 4 and 5. Thereafter, the Partnership Agreement was also extended by the wife to the complainant-respondent no. 2. In the year 2020, a Partnership Agreement was also entered into by the petitioner with one Sunit Kohli (Accused No. 3). On 16/3/2024, the complainant called the petitioner and asked him to meet at his house at D-18, Sector 47 Noida at 06:30 PM. The petitioner went to the house of the complainant at around 07:15 PM. The complainant, his wife Deepika Gupta along with other family members started misbehaving with the petitioner. The petitioner was also threatened, assaulted and forcefully restrained by the complainant and his family members in his house for several hours. They have also called the petitioner's wife and sons and threatened them of dire consequences.

(3.) It is alleged that the complainant and his wife Deepika Gupta made the petitioner forcefully signed on two cheques i.e. Cheque No. '000349' amounting to Rs.3,50,00,000.00 and Cheque No. '000352' amounting to Rs.14,00,00,000.00