HISTOPHARLY KHYLLEM KHARAI Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-12-12
HIGH COURT OF MEGHALAYA
Decided on December 17,2021

Histopharly Khyllem Kharai Appellant
VERSUS
STATE OF MEGHALAYA Respondents


Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

W.DIENGDOH,J. - (1.)According to the version of the petitioner herein, an incident occurred on 16/4/2017 at about 5:00 PM where he witnessed an altercation between the father of respondent No. 3 and one local village boy who was in an inebriated condition. On seeing the fight between the two whom he knew personally, he tried to pacify them, but the situation was such that it very heated that he had to physically involve himself in trying to separate them. In the melee, without any ill intention, he pushed the respondent No. 3 who got offended and hurled verbal abuses at the petitioner who also replied in like manner.
(2.)The respondent No. 3 then made a complaint to the police and filed an FIR making allegations against the petitioner, which prompted the police to register a police case being Mawkyrwat P.S. Case No 6 (04) of 2017 under Ss. 354/506 IPC and investigation was carried out accordingly. The petitioner was also arrested in connection with the said police case and in due course was let off on bail on 9/5/2017.
(3.)After investigation was completed, the I/O filed the Final Form under Sec. 173 Cr.P.C. and charge sheet No. 15/2017 dtd. 31/8/2017 was placed before the Court. Taking cognizance of the said charge sheet, a case being G.R. Case No 17/2017 was registered and trial commenced before the Court of the learned Judicial Magistrate First Class at Mawkyrwat.


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