CHRISTOPHER SWER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C filed by the petitioners herein with a prayer to quash the First Information Report (FIR) No. 105 (11) of 2014 dtd. 8/11/2014 and the proceedings related thereto pending before the Court of the learned Chief Judicial Magistrate (CJM), Shillong in GR Case No. 68(S) of 2015 under Sec. 365/379/34 IPC.

(2.) Heard Mr. H. R. Nath, learned counsel for the petitioners who has submitted that the facts of the case between the petitioners has its genesis to the FIR dtd. 8/11/2014 lodged by the petitioner No. 1 herein before the Officer- In-Charge, Laban Police Station wherein he has narrated an incident which occurred on 8/11/2014 at about 9:30 pm. While he was on his way to his resident at Laban before reaching his house, four boys attacked him and punched him and also forcefully entered his car and drove towards Nongthymmai. When they stopped at Jingkieng Nongthymmai, two of them got off the car allowing the informant to escape where he ran to his friend's house and eventually they dropped him home. Hence the FIR. It is also mentioned therein that the assailants has taken his bag containing his laptop, his mobile phone and important official documents. The case was registered as Laban P.S. Case No. 105(11) 2014 under Sec. 365/379/34 IPC and investigation was launched. In course of investigation, the I/O has arrested (i) Shri. Andrian Sohtun, (ii) Shri. Bryan Sohtun, (iii) Shri. Pharstar Ryntathiang, (iv) Shri. Bob Marbaniang and (v) Smti. Angela Dafiny Sohtun.

(3.) The Investigating Officer (I/O) after completion of the investigation has filed the charge sheet under Sec. 173 Cr.P.C implicating the abovementioned person who were arrested in the case.