LAILA RYNTATHIANG Vs. JOSIMUDDIN AHMED

JUDGEMENT

(1.) THIS is an application under Section 482 of Cr. P.C. for quashing the proceeding of the criminal case being C.R. No. 204(S)/2010 pending in the Court of the learned Chief Judicial Magistrate, Shillong.

(2.) THE petitioner is the Manger in the establishment of M/s OPTIONS Show room at Star Plaza Shopping Complex, G.S. Road, Police Bazar, Shillong. On the other hand, the respondent who is the complainant in the aforesaid C.R. Case, is a businessman. He alongwith one Shri Rahmat Ali Dhanani, Managing Director of M/s Dhanani Shoes Co. Ltd. is running the Star Plaza Shpping Complex and has let out the shops to different tenants on monthly rental basis.

(3.) THE respondent alongwith some other persons entered into the show room, i.e. M/s OPTIONS, on 08.12.09 and assaulted the staff including the lady employees. In addition, they also looted an amount of Rs.1,42,000/-. An FIR was lodged on 08.12.09 by the petitioner with Shillong Sadar Police Station which was registered as Sadar P.S. Case No. 211(12)/09 under Section 379/323/354/34 IPC. Be it stated here that the respondent had obtained anticipatory bail on 11.12.09 in connection with this case.