GHANSHYAM SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc. petition, the petitioners have prayed for the following reliefs-:

(2.) Briefly stated facts of the case are that Respondent No.2 who is the mother of petitioner No.1 and mother-in-law of petitioner No.2, lodged an FIR No.315/2021 at Police Station Rawatsar, District Hunumangarh against them for the offences punishable under Ss. 420, 406, 384 and 120-B of IPC alleging inter alia that her son- petitioner No.1 was posted as an Asst. Branch Manager in Central Bank of India, Branch Dabwali in the year 2015. He used to reside in the rented premises of the co-accused Ramswaroop Gupta as a contenant with petitioner No.2. petitioner No.1 was pressurized and blackmailed by the petitioner No.2 to marry her. As per respondent No.2, petitioner No.1 could not withstand the pressure created upon him by petitioner No.2 and solemnized marriage with her. Petitioner No.2 was a divorcee. In the complaint, it has further been alleged that petitioner No.2 called respondent No.2 and told her that if she is given Rs.50,00,000.00 as permanent alimony for divorcing her son, she would file a divorce petition.

(3.) On 27/9/2020, respondent No.2 had a meeting with petitioner No.2 and her family members at Yuvraj Hotel, Rawatsar, wherein, it was decided that petitioner No.2 would be paid Rs.20,50,000.00 as permanent alimony and pursuant to the aforeasaid agreement between the parties, respondent No.2 paid an amount of Rs.10,50,000.00 to petitioner No.2 for filing divorce in cash instantly, whereas three cheques of Rs.4,00,000.00, Rs.4,00,000.00 and Rs.2,00,000.00 respectively were handed over to her subsequently. However, later on, an amount of Rs.10,00,000.00more was demanded for filing the divorce petition by respondent No.2 and consequently, three more cheques of Rs.4,00,000.00, Rs.4,00,000.00 and Rs.2,00,000.00 respectively were issued in her favour.