SYNRANIANG NONGSHLONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. D.K. Thapa, learned counsel, appearing for the petitioners and also heard Mr. H. Kharmih, learned Addl. P.P, Meghalaya.

(2.) This is an application under Section 482 Cr.P.C. for quashing the FIR No.67(6) 2009 under Sections 403/380 IPC registered with Nogstoin Police Station, West Khasi Hills District, Meghalaya, and also for quashing the proceedings pending before the Court of learned Additional District Magistrate, West Khasi Hills District, Meghalaya.

(3.) The facts, in short campus, are that the petitioner No.1 is the Secretary of the Managing Committee of Rambrai Church of God Lower Primary School while the petitioner No.2 is the Chairman of the said Committee. The Managing Committee aforesaid received an amount of Rs.3,000/- from the Deputy Inspector of School, Nongstoin sanctioned by the Government for purchase of school materials and teaching aid/teaching equipments for the said school. The said fund was released by the school Managing Committee and an utilisation certificate was also submitted to the Joint District Mission Coordinator, Nongstoin. The Managing Committee also received one SIM Card meant for distribution amongst the teaching staff but the same was returned to the D.I. of the Schools, Nongstoin as the Managing Committee was asked to do so. The FIR was lodged by one A. Marbaniang on 22.6.2009 alleging that the petitioners did not pay the amount to her nor did they handover the SIM Card to her.