BANKYRSHANLANG JANA NONGBET Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C preferred by the petitioner with a prayer to quash the FIR dtd. 17/11/2013 and the consequent proceedings in G.R. Case No. 580 (A) of 2013 arising out of Madanrting P.S Case No. 90(11)2013 under Sec. 420/468 IPC.

(2.) Heard Mr. D.K. Warjri, learned counsel for the petitioner who has submitted that an Ejectment Suit No. 1 of 2007 was instituted by the respondent No. 3 against the petitioner and his deceased father which suit is pending for adjudication before the District Council Court, Shillong. In course of proceedings, the petitioner and his father had filed a joint written statement in the suit.

(3.) However, the petitioner has also filed a counter claim against respondent No. 3 and in the course thereof, had brought on record the Sale Deed dtd. 18/8/2004, executed by respondent No. 3 (seller) who is since deceased and the petitioner's deceased father (purchaser) with regard to the sale of a property at Madanrting, Shillong. Another document which is an NOC dtd. 2/9/2004 issued by the respondent No. 2 (the then headman) in the letter head of the Durbar Shnong Madanrting confirming the said sale transaction was also sought to be introduced as documents in the suit.