PHIYOLA MYRTHONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR being Sohra P.S. Case No. 20(6) of 2020 under Sec. 376 IPC was registered, the contents of which would reveal that the petitioner herein was allegedly raped by the respondent No. 3. On investigation being launched and the Investigating Officer having filed the final report as required under Sec. 173 Cr.P.C., the matter was taken up for trial by the learned Sessions Judge, Shillong in Sessions Case No. 23(T) of 2021. The stage of the case is for consideration of charge.

(2.) The petitioner has come before this Court with an application under Sec. 482 Cr.P.C. with a prayer to quash the said FIR and the subsequent proceedings in Sessions Case No. 23(T) of 2021.

(3.) Ms. S. Nongsiej, learned counsel for the petitioner has submitted that the FIR was filed on account of wrong advice and misunderstanding of communication between the parties when actually nothing happened between the petitioner and the respondent No. 3 who are mother and son respectively. However, since the said FIR has been registered the respondent No. 3 has been arrested in connection with the same, but was subsequently enlarged on bail.