Pappu Singh Chaudhary S/O ... vs State Of Rajasthan
2022 Latest Caselaw 5416 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6794/2022

Pappu Singh Chaudhary S/o Hanumanram Chaudhary
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Vipul Singhvi, Adv. with Mr. Mitul Jain, Adv.

For Respondent(s) : Mr. Chandragupt Chopra, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

02/08/2022

Let notice should go to respondent No.2, through both the

process.

Requisites be filed within 10 days.

Learned Public Prosecutor accepts notice on behalf of the

State-respondent.

The petitioner has sought for quashment of FIR No.483/2022

registered with Police Station Kotwali Sikar for the offence under

Section 384/506 of IPC.

Submission is that though there is allegation of demand of

ransom but ransom was not paid in pursuance of the demand,

hence offence of extortion is prima-facie not made out. Reliance

has been placed on the judgment of Hon'ble Supreme Court in

Isaac Isanga Musumba and Ors. vs. State of Maharashtra

and Ors. reported in (2014)15 SCC 357.

Considering the submission aforesaid, it is directed that

petitioner shall not be arrested in the aforesaid FIR, till further

(2 of 2) [CRLMP-6794/2022]

order with condition that petitioner shall fully co-operate with the

investigation of this case.

(BIRENDRA KUMAR),J

Ashwani /-55

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