RAMESH BAWRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) A proceeding numbered as Executive Proceeding No. 2 of 2022 under Sec. 133 CrPC is being conducted by the learned Executive Magistrate (respondent No. 3), in Ri Bhoi District of Meghalaya. The said proceeding is directed towards the petitioner herein who allegedly on a verbal order passed by the said learned Executive Magistrate on 4/4/2023, was directed to shut down all the business operation within his premises, housing as many as 42 tenants.

(2.) These proceedings including the said order dtd. 4/4/2023 are impugned herein in this instant petition under Sec. 397 read with Sec. 482 and 401 Cr.P.C with a prayer to set aside and quash the entire proceedings.

(3.) Heard Mr. S. Jindal, learned counsel for the petitioner who has submitted that the genesis of the matter relates to an alleged complaint filed by the proforma respondent No. 5 in the office of the Deputy Commissioner, Ri-Bhoi District.