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Meghalaya High Court

Shri Derek Randall Jyrwa vs . State Of Meghalaya & Anr. on 22 July, 2019

Author: Ajay Kumar Mittal

Bench: Ajay Kumar Mittal

  Serial No. 02
  Regular List       HIGH COURT OF MEGHALAYA
                            AT SHILLONG

Crl.Petn. No. 23 of 2019
                                                    Date of order: 22.07.2019
Shri Derek Randall Jyrwa        Vs.      State of Meghalaya & Anr.
Coram:
       Hon'ble Mr. Justice Ajay Kumar Mittal, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Dr. N. Mozika, Sr. Adv.

For the Respondent(s)            : Mr. S. Sengupta, Addl.Sr.GA (For R 1)

None for R 2 Learned counsel for the petitioner states that the dispute has been settled with the Complainant vide Annexure-6 on 12.07.2019.

On the aforesaid premises, reference was made to judgments of the High Court of Punjab and Haryana at Chandigargh in the case of Sanjiv Kumar and others v. State of Punjab and another : Crl. Misc. No. 16418-M of 2007 and of the Supreme Court in Shiji Allias Pappu and Others v. Radhika and Another: (2011) 10 SCC 705 to urge that the FIR be quashed.

Issue notice.

Learned Additional Senior Advocate Mr. S. Sengupta accepts notice on behalf of respondent No. 1.

The matter is adjourned to 31.07.2019. Let respondent No. 2 be present on the next date.

(Ajay Kumar Mittal) Chief Justice Meghalaya 22.07.2019 "Sylvana PS"