SAMLANG ROBERT SOHKHLET Vs. SAMEUL KHONGBUH MASSAR

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C preferred by the petitioner with a prayer to quash the Complaint Case No. 12 of 2019 under Sec. 191 and 193 IPC pending before the Court of the learned Magistrate First Class, District Council Court, Shillong.

(2.) The petitioner herein has preferred a writ petition before this Court being WP(C) No. 283 of 2019 which was since disposed of. In the said petition, the petitioner while swearing the affidavit has given his personal particulars as required and has stated that he is a resident of Siatbakon village, East Khasi Hills District, Meghalaya.

(3.) The respondents taking exception to the fact that the petitioner has filed the said petition before the High Court affirming that he is a resident of Siatbakon village, which according to them he is not, but is actually a resident of Urksew-Wahpathaw, has accordingly filed the said complaint aforementioned against which the petitioner has then approached this Court in the present proceedings.