KALABATI MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are two sisters and the respective husbands are the two brothers. The husbands worked for a political party that had lost recent assembly elections. The petitioners complained to the Mothabari Police Station and subsequently to the Kaliachak Police Station that their husbands were missing since after November 24, 2021. It is stated that one of such complaint was received by the concerned Police Stations and was torn up by a civic volunteer thereat. The said civic volunteer also informed the petitioners that their husbands have converted to islam. A complaint has thereafter been addressed to the Superintendent of Police, Malda, on December 8, 2021. The S.P., Malda also did not take any steps. The petitioners, thereafter, complained with the Chairman, National Human Rights Commission and the other respondents herein.

(2.) Counsel for the State submits a report, in the form of instructions addressed by the I/C, Kaliachak Police Station dated May 18, 2022 to State Advocate. The same is taken on record and a copy has been made available to the counsel for the petitioners.

(3.) It is submitted by Mr. Md. Galib, learned counsel for the State that in view of family disputes, the husbands of the petitioners have left them and are presently residing at Pratappur, Malda. The said two husbands, converted themselves to Islam voluntarily to Islam. They refused to return back to their residences.