LAWS(DLH)-2024-3-43

MD. NAUSHAD Vs. STATE

Decided On March 07, 2024
Md. Naushad Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Present petition has been filed by petitioner seeking following prayer:-

(2.) Issue notice. Learned Standing for the State accepts notice on behalf of the State. He has produced the status report dtd. 7/3/2024. The same is taken on record.

(3.) As per status report, during the course of investigation, Ms. Savina Khatun aged 24 years, D/o Md. Kamin had been traced out and her statement has been recorded in which she had stated that a few months back, she took divorce from her previous husband Md. Naushad (petitioner herein) with mutual consent on 16/12/2023 and also produced the divorce papers. She further claimed that she has now got married to one Md. Irshad as per prevalent rituals on 28/1/2024 and her such second marriage has been solemnized with her consent and without any pressure and fear.