DHARMENDRA SINGHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This instant Appeal is directed against the Judgment & Order dated 27.11.12 passed by the Addl. District & Session Judge, Fast Track Court, Shillong in Case No. FTC (S) No. 32 of 2007. The appellant's case in brief is that, on 28.03.07 (PW-10) Shri. Vinod Sareen received a telephonic call from (PW-12) i.e. is wife Smti. Charu Sareen that their maid servant Ms. Marina Khatoon, resident of Kasiabari village in Jalpaiguri under Tehsil Holdibari District Coach Bihar residing with them in BSF Quarter at Mawpat was missing.

(2.) After getting the message, PW-10 immediately rushed to the house and searched for the maid servant along with his wife and neighbours but could not find the missing girl. So, on the next day PW-10 went to Police Station and reported the matter where he learnt that the girl was brought to the Police Station in the night by the Rangbah Shnong and the police handed over the girl to the Impulse NGO Network, Shillong. Immediately thereafter, PW-10 rushed to the office of the Impulse NGO Network but the girl was not brought before him by the said NGO officials.

(3.) Thereafter, the mother of the missing girl was brought and fervently requested the NGO to hand-over the girl to her but the NGO refused to do so and instead asked for proof of her motherhood. So, the mother produced certain documents but still the missing girl was not handed over to her by the NGO and kept her in their custody.