SUCHORITA R. MARAK vs THE STATE OF MEGHALAYA AND 5 ORS.

2026:MLHC:960
Serial No.11
Daily List
HIGH COURT OF MEGHALAYA
AT SHILLONG

Crl.Petn.No.30/2025

Date of Order: 31.08.2026

Suchorita R. Marak ..... Petitioner

Vs.

1. The State of Meghalaya, represented by the Secretary to the
Government of Meghalaya, Home (Police) Department.

2. The Superintendent of Police, Tura, West Garo Hills District,
Meghalaya.

3. The Officer-in-Charge, Women Police Station, Tura, West
Garo Hills District, Meghalaya.

4. The Officer-in-Charge, Tura Police Station, West Garo Hills
District, Meghalaya.

5. Sub Inspector B.R. Marak, Investigating Officer, Tura Police
Station, Tura, West Garo Hills District, Meghalaya.

6. Shri Jitherson A. Sangma ..... Respondents
Coram:
Hon’ble Mrs. Justice Revati Mohite Dere, Chief Justice
Appearance:
For the Petitioner : Mr. A. Joshi, Adv with
Ms. P. Sunar, Adv
Ms. R. Paul, Adv


For the Respondents : Mr. J.N. Rynjah, GA
Mr. G. Syngkrem, Adv for R/5
Mr. P.T. Sangma, Adv for R/6













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2026:MLHC:960
JUDGMENT: (Oral)

By this petition, the petitioner seeks quashing of the FIR
registered with Tura Police Station, being Tura P.S. Case No.12
of 2025 and Tura P.S. Case No.28 of 2025, registered at the
behest of the respondent No.6-Jitherson A. Sangma.

2. At the outset, it may be noted that the petitioner and
respondent No.6 are husband and wife and that both the
aforesaid cases have been registered at the behest of respondent
No.6, as against the petitioner.

3. Considering the relationship between the parties, this
st
Court vide order dated 31 July, 2026, referred the parties for
mediation. Accordingly, Mr. E. Kharumnuid, Registrar General,
High Court of Meghalaya was appointed as a Mediator.

th
4. The Mediator has submitted his report dated 6 August,
2026. From the said report, it appears that the mediation was
successful and that pursuant thereto, the petitioner and the
respondent No.6, have resolved their disputes and have arrived
at a settlement. To the mediation report are annexed the terms
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2026:MLHC:960
of settlement between the parties i.e., the petitioner and the
respondent No.6. The said settlement agreement was executed
th
on 5 August, 2026. The details of the proceedings are set out in
paragraph 3 of the said settlement agreement;

5. The said settlement agreement also reveals that the
respondent No.6 has agreed to withdraw, consent to quashing
and to take all necessary steps for closure of all the FIRs and
criminal proceedings initiated by him against the petitioner. The
terms of settlement show that the parties have agreed that all
the disputes, differences, claims, allegations and grievances
arising out of their dispute have been settled and that both the
parties have agreed to withdraw and have undertaken to file
appropriate applications before the appropriate court in view of
the amicable settlement between the parties.

6. The respondent No.6 has unequivocally agreed and
undertaken to withdraw all allegations and complaints made by
him against the petitioner. He has also undertaken not to oppose
and fully support the quashing of the following proceedings. The
proceedings are as under;
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2026:MLHC:960
“ 3. The details of the said FIRs and proceedings are as
follows :-

i. Tura P.S. Case No.158 of 2024 under Section 305 of the
Bharatiya Nyaya Sanhita (BNS), which is under challenge
before the Hon’ble High Court of Meghalaya in Criminal
Petition No.68 of 2024 pending before the coordinate Bench
of the Hon’ble High Court.

ii. Tura P.S. Case No.12 of 2025 under Sections
112(2)/329(3)(4)/305 of the Bharatiya Nyaya Sanhita (BNS),
which has already been closed by the Investigating Officer
vide Final Report No.88 of 2025.

iii. Tura P.S. Case No.28 of 2025 under Sections 420/468 of
the Indian Penal Code, which is under challenge before the
Hon’ble High Court of Meghalaya in Criminal Petition No.30
of 2025.

iv. WP (C) No.483 of 2024 pending before the Hon’ble High
Court.”

7. Pursuant to the settlement, the petitioner has also handed
over all the land pattas to the respondent No.6, vide land Patta
No.23. Dag No.24, Patta No.31 Dag No.42, Patta No.127 Dag
No.147 and Dag No.148, before the Registrar, High Court of
Meghalaya. The respondent No.6 has also handed over the
vehicle standing in his name to the petitioner, i.e. vehicle
bearing No.AS01 MB 0443. Learned counsel for the respondent
No.6 also states that even the personal belongings/articles of the
petitioner and the children have been handed over by the
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2026:MLHC:960
respondent No.6 to the petitioner and the children. Learned
counsel for the petitioner accepts the said statement.

8. In this view of the matter and having regard to the
settlement agreement entered into between the parties, the
judgments of the Apex Court in Gian Singh v. State of Punjab
& anr reported in (2012) 10 SCC 303 and Narinder Singh &
ors v. State of Punjab reported in (2014) 6 SCC 466 , including
the relationship between the parties, there is no impediment if
the petition is allowed. Accordingly, FIR registered with Tura
Police Station, being Tura P.S. Case No.12 of 2025 and Tura P.S.
Case No.28 of 2025, registered at the behest of the respondent
No.6-Jitherson A. Sangma, stand quashed and set aside.

9. The petition is allowed and disposed of on the aforesaid
terms.

10. All parties to act on the authenticated copy of this order.


(Revati Mohite Dere)
Chief Justice
Meghalaya

31.08.2026
“ Lam DR-PS”
Page 5 of 5

Signature Not Verified
Digitally signed by
LAMPHRANG KHARCHANDY
Date: 2026.08.31 17:53:29 IST