ABUL HOSSAIN Vs. MEHEDI HOSSAIN

JUDGEMENT

(1.) Heard Mr. Arijit Bhaumik, Learned counsel appearing on behalf of the accused in custody, Mehedi Hossain as well as Mr. Rajiv Saha, Learned Addl. P.P. appearing on behalf of the State-respondent.

(2.) By this time, we have received the record from the Learned Court below and also the Case Diary is produced by Learned Addl. P.P.

(3.) Taking part in the hearing, Mr. Arijit Bhaumik, Learned counsel for the accused in custody first of all drawn the attention of the Court referring the FIR laid by the father of the victim namely Rashid Miah. Referring the same, Learned counsel submitted that in the FIR itself the informant stated that earlier also the similar incident took place and after that, the matter was settled. Learned counsel further submitted that the victim and the accused in custody have/had love affair with each other, although, the victim is minor.