RAHUL JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through his attorney Sourabh Jain has approached this Court seeking quashing of FIR No. 6, dated 20.1.2019, Police Station Kartarpur, District Jalandhar Rural, under Sections 354-A, 354-D, 506, 384 IPC.

(2.) The FIR in question was lodged at the instance of Bani Amrit Kaur, wherein it has been alleged that in the month of June, 2018, she had gone to Mumbai along with her son and when she, along with her son, was sitting in the eatery called chai cafe , a man was staring at her and her son and who approached them and introduced himself as Rahul Jain a casting director and a web designer. It is alleged that he offered help to launch complainant s son in film industry and also for launching a website for the complainant in respect of her ancestral house which the complainant had been contemplating. It is alleged that thereafter the aforesaid Rahul Jain had several interactions with the complainant but subsequently started threatening the complainant on the basis of some videos and pictures which he had taken. It is alleged that the said Rahul Jain was conniving with complainant s husband with whom she was having matrimonial discord and was demanding an amount of Rs. 2 crores and a share in her property. It is alleged that said Rahul Jain followed the complainant to Kartarpur and had been stalking and threatening the complainant and her child and also brandished a pistol to threaten complainant.

(3.) The attorney for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that in fact it is the complainant Bani Amrit Kaur who has cheated and trapped the petitioner and had enticed him into marriage although she was already married. The petitioner s attorney, in this context has drawn the attention of the Court to the photographs of petitioner and complainant annexed with the petition.