PRIYANKA CHOPRA Vs. PRAKASH JAJU

JUDGEMENT

(1.) This is a petition filed under section 482 of the Code of Criminal Procedure challenging the order dated 20.01.07 passed in criminal case No.95 of 07 with regard to taking of cognizance of the offence against the present petitioners, punishable under S.506 Pt. II of the Penal Code and ordered for issuance of summons against them.

(2.) Short facts of the case are that complainant respondent was having business dealings with the present petitioners and was working with them at Mumbai. Petitioner no.1 is a film actress and petitioner no.2 is her father. In the complaint it was alleged that the complainant respondent was demanding Rs. 1,37,76,500.00 as commission which are due against the petitioners and they were avoiding the payment. Complainant respondent has filed a civil suit for recovery of the said amount at Mumbai. This legal action of the complainant annoyed the petitioners and they started having grudge against him and giving threats of life to him directly and indirectly and even through other persons.

(3.) It is also alleged that on 28.5.06 when complainant was at Mhow, he received telephone calls from Mobile No.9821- 115095- 301 and 0222633 9731 and 67347991. These were the calls from the petitioners and other accused Chota Shakeel , who is known to be as Don of underworld. Through these calls petitioners gave threat of the life of complainant and also conveyed similar threats through accused no.3 Chota Shakeel and thereby committed an offence punishable under S.506 read with S.34 of the Penal Code.