KAILASH MEDHI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of this petition under Section 482 of the Code of Criminal Procedure, the petitioner seeks quashing of charge sheet No. 48 of 2015 dated 28.04.2015 in G.R. Case No. 142 (S) of 2015, arising out of Laitum-khrah Police Station Case No. 197 (12) 2014 lodged by the petitioner's wife (the respondent No. 2) for offences under Sections 506/323 IPC.