KENNYPHAS SUTNGA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. J. Shylla, learned counsel appearing for the petitioner, Mrs. T. Yangi B, learned AAG appearing for the State-respondents No.1 and also Mr. A.R. Passah, learned counsel appearing for the respondent No.3.

(2.) By this petition, the petitioner has prayed for quashing and setting aside of the proceeding of Session Case No.17 of 2017 and corresponding G.R. Case No.45 of 2017 U/s 326/307 IPC pending trial in the Court of the Sessions Judge, West Jaintia Hills District, Jowai, on the basis of a compromise deed dtd. 10/8/2023 entered into between the petitioner and the respondent No.3.

(3.) The respondent No.2 was struck off from the array of parties by order dtd. 1/4/2024 as he had passed away on 2/12/2023. A death certificate to the above effect issued by the Department of Health and Family Welfare, NEIGRIHMS, Shillong was brought into record by the respondent No.3 vide affidavit dtd. 27/2/2024.