JAVED AKHTAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter is taken up via hybrid mode.

(2.) Heard Mr. A.S. Siddiqui, learned Sr. counsel along with Ms. M.K. Sah, learned counsel for the petitioners who has submitted that this instant application has been preferred u/s 482 Cr.P.C with a prayer to quash the proceedings in GR Case No. 278(S) of 2014 pending in the Court of the learned Chief Judicial Magistrate, Shillong.

(3.) Mr. Siddiqui while narrating the sequence of events has submitted that the petitioner No. 1 and the petitioner No. 2 herein are business partners. Following a misunderstanding in a business deal, the petitioner No. 1 on 24/10/2013 lodged an FIR against the petitioner No. 2 and another person named Abdul Kadir Laskar before the Lumdiengjri Police Station which was registered as Lumdiengjri P.S Case No. 102(10)2013, u/s 419/420/468/34 IPC whereupon, the petitioner No. 2 was arrested and later released on bail.