ROHIT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought quashing of the FIR No. 121/2018 registered at Police Station Chhoti Sadri, Pratapgarh for the offence under Ss. 383, 385, 506 of the IPC.

(2.) The brief facts as narrated in the FIR are that complainant Ganesh Lal lodged the FIR for the allegations that the petitioner used to harass him and mount pressure to deliver illegal amount or donations to him, or else he would publish news in the newspaper about his corrupt practice and then would make the news viral on social media. The FIR also has a recital about sending a complaint by the petitioner to the Registrar, Board of Revenue Board, Rajasthan, Chief Minister of Rajasthan and copies of which were sent to the Chief Minister of Rajasthan, IG of Anti-Corruption Bureau, Rajasthan, having false allegations of his corrupt practice. 2.1 Based upon the aforementioned allegations, the investigation is being carried by the police. Hence, the Misc. Petition.

(3.) I have heard the counsel for the parties and gone through the niceties of the matter.