NCHUNGO HUMTSOE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Mhechiete, learned counsel for the petitioner. Also heard Mr. Kevi Angami, learned Public Prosecutor for the State respondents and Mr. Edward, learned counsel appearing for respondent Nos. 2 and 3.

(2.) This petition under Section 482, Code of Criminal Procedure, 1973 (CrPC) is preferred for quashing and setting aside of the First Information Report (FIR) dated 5.6.2019 registered as Women Police Station, Kohima Case No. 7/19 and also the proceedings of G.R. Case No. 50/2019, presently pending before the Court of learned Chief Judicial Magistrate, Kohima, Nagaland.

(3.) The facts leading to the institution of the present petition be summarized as under:-