STATE BANK OF INDIA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Instant petition has been filed under Section 482 Cr.P.C. for quashing the Sadar P.S. Case No. 184(8) 2017.

(2.) Perusal of the records reveal that the respondents No. 4 and 5 lodged a report in Sadar Police Station, Meghalaya, Shillong on 02.08.2017 mentioning therein, that a group picture including respondents No. 4 and 5, in a Khasi attire was displayed on the State Bank of India's advertisement hoarding as well as banners at certain parts of Shillong city, without their consent four years prior to the date of the report.

(3.) The police while noticing that the offence is non-cognizable has submitted the matter to the Judicial Magistrate, First Class, Shillong. The learned Magistrate invoking powers under Section 156 (3) Cr.P.C. vide order dated 04.08.2017 directed the Police Sadar to register the case as a result whereof, the case has been registered as P.S. Case No. 184 (8) of 2017 under Section 500 IPC, the investigation commenced.