DEREK RANDALL JYRWA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure (CrPC) for quashing of criminal proceedings in G.R. Case No.217 (A) of 2017 in Sadar P.S. Case No.95(4) 2017 registered under Sections 493/506/354 of the Indian Penal Code (IPC) pending in the Court of Judicial Magistrate First Class at Shillong.

(2.) Brief facts may be noticed.

(3.) According to the petitioner on 30.04.2017 the respondent No.2 had lodged an FIR against him before the Officer-in-Charge, Sadar Police Station alleging that on 29.4.2017 at around 8:00 PM in Khliehshnong Golflink, the petitioner had threatened respondent No.2 along with her current boyfriend in front of his family; his wife; his wife's family and relative. In the FIR, the complainant/respondent No.2 had alleged that she was in relationship with him from 23.09.2014 till December 2016 during which the petitioner was also in relationship with his present wife. Further, as per complainant/respondent No.2, she was assaulted by the petitioner on several occasions which resulted in lodging an FIR which was registered as Shillong Sadar P.S. Case No.95(4) 2017 under Sections 493/506 IPC. The Investi-gating Officer examined and recorded the statement of the complainant/respondent No.2 along with other witnesses who were present at the time of the occurrence under Section 161 CrPC.