SAINDUR MAME KSHIAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure (CrPC) filed jointly for quashing of criminal proceedings in G.R. Case No.45 of 2017 under Section 506 of the Indian Penal Code (IPC) read with Section 67A of the I.T. Act pending in the Court of Additional District Magistrate, Mawkyrwat.

(2.) Brief facts may be noticed.

(3.) It is the case of the petitioner No.1 that the criminal machinery was set into motion upon the institution of the FIR by the petitioner No.2 on 22.08.2017 before the Officer-in-Charge, Mawkyrwat Police Station, Mawkyrwat to the effect that he had uploaded her videos with him in social media without her consent. Thereafter, the police registered a case being Sadar Police Station G.R. Case No.45 of 2017 under Section 506 IPC read with Section 67A of the I.T. Act. On completion of the investigation, the police filed charge sheet against the petitioner No.1 under Section 506 IPC read with Section 67A of the I.T. Act being charge sheet No.23/2017 dated 22.08.2017 and the case is still pending adjudication before the Additional District Magistrate (J), South West Khasi Hills District being G.R. Case No.45 of 2017 under Section 506 IPC read with Section 67A of I.T. Act. According to the petitioner No.1, during the pendency of the instant case, he and petitioner No.2 have amicably settled the matter and had also entered into a Deed of Compromise dated 27.07.2019.