DANNY SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) PRAFULLA C. Pant, Chief Justice (Oral): 1. Heard

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure 1973, the petitioner has sought quashing of the proceedings of G.R.Case No.79(A) of 2014 State vs. Shri Donaldson Kahit relating to offence punishable under Section 380 IPC, pending in the Court of Judicial Magistrate 1st Class Smti. K. M. Lyngdoh Nongbri, Shillong.

(3.) BRIEF facts of the case are that the present petitioner(informant/complainant) lodged F.I.R. with the Officer -in -Charge of Rynjah Police Station on 05.11.2013 alleging that a bag containing money to the tune of Rs.78,000/ - was missing. He suspected that the respondent No.2 Shri Donaldson Kahit who was his relative, has taken the money. From the papers on record, it further appears that during the investigation, the petitioner(informant/complainant) had requested the Investigating Officer to drop the proceedings and also moved the Court saying that he does not want to proceed with the First Information Report. However, the Investigating Officer submitted charge -sheet against the respondent No.2. Again, the present petitioner appears to have moved before the trial court for dropping the proceedings against the accused respondent No.2 but the same was dismissed as the offence was non -compoundable.