KRISHNA LALL TIMSINA Vs. KANU PRIYA RAI

JUDGEMENT

(1.) Heard Mr. Simeon Subba, learned counsel appearing for the petitioner in and for respondent no.2 in Crl. M.C. No. 11 of 2018. Also heard Mr. Jorgay Namka, learned counsel for respondent no.1 in and petitioner in Crl.M.C. No.11 of 2018. Ms. Pollin Rai, learned Assistant Public Prosecutor, Sikkim for respondent no.2 in and for respondent no.1 in Crl. M.C. Case No.11 of 2019 is also heard along with Mr. Mahendra Thapa as well Mr. Durga Pd. Luitel, learned counsel for respondent nos. 3 and 5 in Crl. M.C. No. 11 of 2018.

(2.) In , which is registered on an application under Section 482 of the Code of Criminal Procedure, 1973, for short, 'Cr. P.C.', the petitioner prays for quashing of G.R. Case No.105/2018 (State of Sikkim vs. Krishna Lall Timsina) pending in the Court of learned Judicial Magistrate, Yangang Sub-Division, South Sikkim.

(3.) On the basis of a complaint filed by respondent no.1 in Crl. M.C. No. 08 of 2019, Ravangla Police Station Case No. 16 of 2017 was registered under Section 509/186/353 IPC and subsequently, G.R. Case No. 105/2018 was registered. On completion of investigation, Charge-sheet under Sections 353/186/290/509/506/500 IPC was laid against the petitioner in.