CENTRAL BUREAU OF INVESTIGATION Vs. MAZEAL AMPAREEN LYNGDOH

JUDGEMENT

(1.) The accused A1 and A2 have made separate applications under Sec. 482 of the Code of Criminal Procedure, 1973. They also seek quashing of the order dtd. 23/8/2022 passed by the learned Special Judge (CBI), East Khasi Hills district, Shillong, in applications made by them under Sec. 227 of the said Code. By the said impugned order, the learned Judge had dismissed the applications of the accused. Ss. 227 and 482 are set out below:

(2.) This part concerned five centres or Sub-Divisions: (1) Shillong, (2) Jowai, (3) Amlarem, (4) Tura and (5) Dadenggre. The complainant, on 18/7/2011 lodged an FIR with the criminal investigation Department of the State. It started a criminal case against Smti Mazeal Ampareen Lyngdoh, the then Education Minister of Meghalaya-A1, Shri J.D. Sangma, the then Director, Directorate of Elementary and Mass Education (DEME)-A2 and Smti Ameka I. Lyngdoh, the then Deputy Director, Directorate of Elementary and Mass Education (DEME) Shillong-A3. Very broadly the accusation was that the accused conspired with one another, collaborated and manipulated the score sheets and other results of the selection process so that their favoured persons got the appointments. As a result, many eligible and successful candidates in the selection process were left out.

(3.) This case has a very chequered and long history. Initially in 2011, the case was registered under Sec. 408 IPC at Police Station, Laitumkhrah against A1 based on one complaint.