SHALMANROY SHANGDIAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P. Yobin, learned counsel for the petitioners who has submitted that the events leading to the filing of this instant petition before this Court under Sec. 482 Cr.P.C germinated from an FIR dtd. 6/7/2017 lodged by the respondent No. 3 as the complainant and which FIR was registered as Mawkyrwat P.S Case No. 16(7) of 2017 under Sec. 468/420/506/34 IPC impleading the petitioners herein as the accused therein. On investigation being completed, the Investigating Officer (I/O) filed the charge sheet No. 16/2020 dtd. 20/7/2017 and accordingly, the learned Chief Judicial Magistrate, South West Khasi Hills, Mawkyrwat took cognizance of the case and GR Case No. 8/2021 was duly registered.

(2.) The background circumstances leading to the lodgment of the said FIR, according to the petitioners, is that the sister of the complainant/respondent No. 3 who was an officiating teacher in the Mawbidong Presbyterian Upper Primary School was allegedly dismissed from service on the strength of a complaint made against her, which complaint was allegedly signed by some students of the said school and church members. The FIR was filed basically on the ground that the petitioners have forged the signature of five students (signatories).

(3.) It is also submitted that the stage of the said GR case is for recording the evidence of witnesses of which some witnesses have been examined by the court. At this stage, the parties realized that the FIR was lodged because of some misunderstanding and out of emotion and on the intervention of the elders of the church and other well wishers and family members, the complainant/respondent No. 3 along with the sister met the petitioners and have agreed to settle the matter amicably. Accordingly, a compromise deed was executed between the parties in the presence of witnesses on 7/12/2021. The terms and conditions agreed upon by the parties was then reduced in writing in the form of a 'Compromise Deed' dtd. 7/12/2021 (Annexure III).