AGNES KHARSIING Vs. STATE OF MEGHALAYA; OFFICER IN-CHARGE; J MARBANIANG; M JYRWA

JUDGEMENT

(1.) The petitioner's case in a nutshell is that the petitioner was informed that one lady by the name of Smti. Aihunlin Wahlang was molested by a man namely Shri. Thiwanstar Mawlong who happens to be a distant relative of the lady.

(2.) That the petitioner on receiving the information has approached before the SDO (Civil) Mairang, West Khasi Hills District, Meghalaya on 20.11.2013 and the said SDO (Civil) Mairang has advised the petitioner to inform the lady to file an F.I.R. That the petitioner states that on the same day i.e. on 20.11.2013, she met the lady by the name of Smti. Aihunlin Wahlang and advised her to file an F.I.R.

(3.) That the petitioner further states that an F.I.R was roughly drafted and the same was written down fairly by her husband in the local language i.e., khasi and was submitted before the Mairang Police Station.