HABIZUR ROHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. L.N. Arengh, learned counsel for the petitioner who has submitted that pursuant to an FIR lodged on 20/10/2015 by the respondent No. 2 wherein information was given to the police that his minor daughter was found missing in the morning of 1/3/2015 and the alleged kidnapper is one Md. Abbas Ali who was staying at their house and who is a contractor by profession doing certain electrical works in the area.

(2.) The learned counsel has submitted that the notice issued upon the respondent No. 2 has been duly affected. In this regard an affidavit-of-service has been filed however the respondent No. 2 has failed to appear before this Court today. It is therefore prayed that this matter may proceed ex-parte against the said respondent No. 2. Accordingly, this matter shall proceed ex-parte against the respondent No. 2.

(3.) It is also the narration of the informant that in due course information was received by the family members through phone calls from the alleged kidnapper that is, Md. Abbas Ali that their minor girl was sold to a person from Rajasthan for a consideration of ? 2,00,000/- (rupees two lakh) and was eventually married off to one person by the name Debu Singh.