MONU KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings pending before the Ld. Additional District and Sessions Judge, Fast Track Court, 2nd Court, at Asansol in connection with Jamuria P.S. Case No. 202, dtd. 19/6/2017, now Sessions Case No. 96 of 2019, under Ss. 363/365/366/376/120B of I.P.C.

(2.) The petitioner's case is that the petitioner no. 2 is the old aged mother of petitioner no. 1, the petitioner no. 3 is the brother-in-law of the petitioner no.1 and the petitioner no. 4 is the married sister of the petitioner no.1.

(3.) The prosecution case in short is that on 19/6/2017 at about 22.15 hours, one Md. Taiyab Ali, son of Md. Hanif of Bogra, P.S. 'Jamuria, Dist 'Paschim Bardhaman submitted a letter of complaint stating inter-alia that his daughter (the alleged victim girl herein) went to pray at Raniganj Mazar at about 08.00 A.M. and after a considerable period of time when she did not return home, the complainant Md. Taiyab Ali and his other family members searched every possible places i.e. relatives house and friends house, but did not get to know her whereabouts. The complainant suspected that some unknown persons had kidnapped his daughter and kept her in some secret place for their ill motive.