PAROMITA SAHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS instant petition is filed U/S. 482 Cr.P.C. praying for quashing the proceeding of Tura P.S. Case No. 19(5) of 2014, U/S. 498(A)/506/326 IPC as well as G.R. Case No. 142 of 2014 pending before the learned Judicial Magistrate, Tura.

(2.) THE brief fact of the case is that:

(3.) BOTH the complainant and the accused are present before this court. I have personally enquired from them whether this withdrawal petition has been filed out of free will. The complainant stated that she has filed a petition out of her free will and not under any duress.