LAKSHMI KAUR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner essentially seeks quashing of the FIR registered vide FIR No.34(2) 2022 dtd. 8/2/2022 with the Sardar Police Station.

(3.) Learned AAG on instructions of Mr. M.K. Rai, S.I. earlier attached with Sardar Police Station and now with Rynjah Police Station states that the Police have filed a closure report since they have found insufficient evidence against the petitioner during the course of investigation and that the same has been communicated to the complainant. The learned AAG has tendered a photo copy of the police report evidencing the same. The same is taken on record and marked 'X' for identification.