LAWS(MPH)-2018-7-396

DEEPTI DIXIT Vs. THE STATE OF MP

Decided On July 06, 2018
Deepti Dixit Appellant
V/S
The State Of Mp Respondents

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This is the first application filed under section 438 of Cr.P.C., 1973 filed by the present applicant, who is apprehending her arrest in connection with Crime No.397/2018 registered at Police Station TT Nagar, Bhopal for the offences punishable under Sections 384, 386, 34 of IPC.

(3.) The allegation against the present applicant is that she obtained a cheque of Rs. 20 lakhs from complainant Rajesh Parashar by way of extortion. She had threatened the complainant that if the amount is not given to her, she would falsely implicate him under a rape case. Initially the applicant was appointed as a Director in the Ayurvedic College run by the complainant and after befriending his family, she obtained around 17 lakhs from the complainant for which a cheque of Rs. 17 lakhs was also given by the husband of the applicant to the complainant but the same was dishonoured and when the complainant demanded the aforesaid sum, she not only demanded a huge money from the complainant through her friend Vishwa Pratap Singh but obtained the aforesaid cheque of Rs. 20 lakhs on 27.3.2018. Thereafter, an FIR has been lodged against the applicant on the basis of a complaint lodged by the wife of complainant.