GURUSHARAN SINGH CHOHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1974 (' Cr.P.C .' for short), the petitioner is seeking directions to the Respondent No.1 i.e. Senior Inspector of Police, Amboli Police Station, Andheri (West), Mumbai to treat the written report of the Petitioner dated 30th April 2020 as FIR. The Petitioner has further prayed for a direction that the investigation of the report dated 30th April 2020 be carried out by some Senior Ofcer of Police of the rank of Joint Commissioner of Police (Crimes) or as may be deem ft and proper by this Court.

(2.) The background facts leading to fling the Writ Petition are as under :-

(3.) On or about 27th October 2019, the aforementioned persons came to the Petitioner's ofce and stated that Mr. Chimaji Adhav, the Respondent No.6 herein, has procured some evidence against the Petitioner in a case of cheating and forgery. They indicated that the Petitioner after being implicated in that case shall be arrested, detained for months and harassed. In order to settle the issue with respondent No.6, they said he will have to pay Rs.50 Lakhs to the Respondent No.6. The Petitioner denied that he had ever done any act of forgery or cheating and refused to make the payment of Rs.50 Lakhs. The Petitioner being a businessman and having a family to look after, could not sustain the pressure created by them, agreed and accepted to pay Rs.17 Lakhs in installment to save the Petitioner from arrest by Mr. Adhav i.e. Respondent No.6 herein. A part payment of Rs.5 Lakhs was made by him.