RADHELAL RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Sec. 528 of the BNSS, 2023, seeking quashment of FIR registered at Crime No.202/2024 at Police Station- Narwar, District -Shivpuri for the offence under Ss. 308(2), 308(5), 308(7) and 61(2) of BNS on the basis of compromise.

(2.) As per prosecution case, the written complaint was filed by the complainant- Bharat Kumar Jain, alleging that his uncle, Pradeep Jain who operates a grocery shop and oversees a warehouse, had been receiving blackmail threats from Kapuri Adivasi and Radhelal Rawat, residents of Kairua. The complainant alleges that on 26/8/2024, at approximately 12:01 PM, while Pradeep Jain was working at his warehouse, Kapuri Adivasi, her daughter-Poonam Adivasi, and Radhelal Rawat arrived near the warehouse. Kapuri Adivasi went inside, engaging Pradeep Jain in conversation about groceries. She then initiated obscene acts and demanded that he have physical relations with her, threatening to shout and falsely implicate him if he refused. She forced him to have physical relations with her with the specific intent to blackmail and trap him. Subsequently, she also had her daughter to record a video of the incident. The accused then began blackmailing Pradeep Jain, demanding one lakh rupees and threatening to implicate him in a rape case and cause him severe bodily harm, or even kill him. After Pradeep Jain informed the complainant, the complainant proceeded to the warehouse, where Radhelal Rawat and Kapuri Adivasi extorted Rs.1,00,000.00 in cash from him. On 28/8/2024, Radhelal Rawat, Kapuri Adivasi, and Radhelal Rawat's nephew, Ravindra Rawat, called the complainant's elder uncle, Rishabh Jain, and demanded an additional Rs.20,00,000.00. Pradeep Jain subsequently fell ill and received treatment at Arogya Dham Hospital. As the family failed to arrange the demanded twenty lakh rupees, Kapuri Adivasi proceeded to Shivpuri and filed a case of rape against Pradeep Jain on 29/8/2024. The complainant asserts that all these individuals conspired to "honey trap" Pradeep Jain. He further states that Radhelal Rawat had previously conspired to execute this plot with another woman named Reena, intending to extort money from Shishupal Jatav, son of former MLA Shri Pagilal Jatav, and a Magroni merchant. In this regard an audio clip has submitted before the concerning police station along with the written complaint. On the basis of which, aforesaid FIR has been registered against the present petitioners.

(3.) During pendency of this petition, I.A no. 23488/2025 and IA No. 23489/2025 were filed for compounding the offence and compromise between the parties.