- (1.)RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents.
(2.)By way of this application, the applicants have prayed to quash and set aside the impugned First Information Report bearing C.R. No. I - 59 of 2018 registered with Neelambaug Police Station under Ss. 186 , 189, 341, 504, 506(2) and 114 of IPC and all consequential proceedings initiated in pursuance thereof.
(3.)The petitioner Nos.1 and 2 are wife and husband while petitioner No.3 is their daughter. It is the say of the petitioners that petitioner No.1 is working as an "Asha Worker" and was being paid incentive every month. However, with effect from 1/5/2017, the incentive which was being given to petitioner No.1 was stopped abruptly. The petitioner No.1 addressed several representations to the authority concerned requesting to pay incentive for the work done by her as "Asha Worker"; however, no heed was paid to any of her representations. It is the further say of the petitioners that on 6/3/2018 the petitioner No.1 received a phone call from respondent No.2 asking her to visit the Office in connection with the payment of incentive.
3.1 It is alleged that when the petitioner No.1 visited the Office, respondent No.2 threatened her and asked her to refrain from making representations in connection with the payment of incentive. When the petitioners insisted for making such payment, the respondent No.2 filed the impugned complaint against the petitioners.