BANTEIKUPAR MARWEIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.M. Suna, learned counsel appearing on behalf of the petitioner who has submitted that the petitioner has filed an additional affidavit dtd. 1/5/2023 bringing on record the compromise agreement, wherein the respondent No. 2 herein who is the mother of the survivor who has filed the related FIR on being reconciled to the fact that her minor daughter is now living together with the petitioner as husband and wife, though not formally married, out of which relationship, a child was born to them, the family being aware of the situation and the circumstances involved have decided to compromise the matter and to accept the petitioner as part of the family. In view of the said compromise agreement, the respondent No. 2/complainant does not wish that the criminal proceedings against the petitioner be continued and that the same may be brought to a formal closure to enable the concerned parties to start a new life as a family.

(2.) Referring to the averments made in the petition, it is the submission of the learned counsel that on 28/1/2021, the respondent No. 2 has filed a missing report before the Officer-in-Charge, Jhalupara Police Outpost, Shillong, stating, inter alia, that on 26/1/2021 at about 9:00 PM or so, her minor daughter had gone missing probably under the influence of the petitioner herein. The police on being made aware of the said report, has accordingly registered the case as Lumdiengjri P.S. Case No. 10 (01) of 2021 and investigation was launched.

(3.) The learned counsel further submits that on 2/2/2021, the police were able to discover the whereabouts of the alleged missing minor girl who was found in the company of the petitioner herein from Sohma village (Nongpdeng) Kynrud, West Khasi Hills District, Meghalaya. Upon such recovery, the petitioner was arrested and was taken into custody. He was however later enlarged on bail in due course.