LALMUNLEN SERTO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking to quash the proceedings of the Complaint Case No.26 of 2019 initiated by the Manipur State Commission for Women.

(2.) Brief facts which led to the filing of the writ petition are as follows:

(3.) The second respondent filed affidavit-in-opposition stating that on 28/3/2019, the third respondent lodged a complaint to the Chairperson of the second respondent for taking necessary legal proceeding against the petitioners in connection with a great loss of her modesty and reputation before the society as she is living in a miserable life. It is stated that in the complaint the third respondent further stated that the first petitioner ruined her life and her future carrier. Upon receipt of the complaint, the second respondent along with her members took a statement of the complainant on 4/4/2019 and had issued summons to the petitioners on different dates for personal appearance on 9/5/2019. But due to non-appearance of the petitioners, the case was adjourned and fixed on 21/5/2019 for appearance of the petitioners. Again the petitioners failed to appear before the Commission and, as such, the Commission again issued summons to the petitioners for appearance on 12/6/2019.