SHASHI CHAURASIA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By medium of this petition filed under Section 482 of the Code of Criminal Procedure quashment of Nongstoin P.S. Case No. 13 (03) 2018 corresponding GDE No. 15 dated 09.03.2018 under Sections 420/468/418 IPC, is sought.

(2.) Learned AG today submitted a copy of the status report which has been sent to him by the Investigating Officer. The Investigating Officer has concluded that during the investigation, the case appeared to be purely civil in nature and no criminal intention is forthcoming. Para 13 of the status report is quoted hereunder:

(3.) In view of the conclusion of the Investigating Officer, instant petition is rendered infructuous. The case has been registered on the report lodged by respondent No. 2, whose presence in view of the stated position for disposal of this petition is not required.