AGNES KHARSHIING Vs. STATE OF MEGHALAYA AND IRENE P.HUJON

JUDGEMENT

(1.) HEARD.

(2.) BY means of this petition filed under Section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the proceedings of G.R. Case No. 145(S) of 2012 pending in the court of Smti R.M. Kharsyntiew, Judicial Magistrate First Class, Shillong.

(3.) BRIEF facts of the case are that respondent No. 2, Smti Irene P. Hujon, gave a report at the Police Station Laban on 26 -2 -2012 alleging that the present petitioner publicly defamed her in a press conference dated 20 -2 -2012 and also at Khasi Student Union's office on 26 -2 -2012. Respondent No. 2 alleged in her report that the petitioner made false allegations against her that she had taken money from a Member of Parliament to disrupt the jail break enquiry.