BANKHRAWDOR LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of present petition filed under Section 482 CrPC, a prayer has been made for quashing the ejahar (i.e. the written information) and the proceedings in Nongpoh P.S. Case No.132(5) of 2018 (G.R. Case No.186 of 2018) registered under Sections 420/403/406 of the Indian Penal Code (IPC) now pending at the stage of investigation with the Final Form under Section 173 CrPC having not yet been filed.

(2.) The relevant facts as narrated in the petition may be noticed.

(3.) The petitioner, by profession, is a civil contractor taking contracts for civil constructions for a number of years. In November/December 2013, the petitioner was approached by the members of Nongpoh Presbyterian Church along with respondent No. 4 to construct a church in Nongpoh with the estimated total cost of the work being Rs. 3,30,00,000/- (Rupees three crores thirty lakhs), whereupon, the petitioner agreed to take up the work. Accordingly, the church representatives had given the petitioner an advance amount of Rs. 40,00,000/- (Rupees forty lakhs) for starting the work and he immediately commenced the same. However, there was no written agreement executed and the petitioner does not recollect the exact date of commencement of the said work.