SONA ULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Sharma learned counsel appearing for the petitioner. Also heard Mr. T.K. Mishra, learned Additional Public Prosecutor for the State of Assam. The petitioners Sona Ulla, Nurul Islam and Nazminara Yesmin have filed this pplication u/s 482 of the Cr.P.C. praying for quashing the FIR in Hatigaon PS Case No 160/2019 on the ground of compromise.

(2.) The petitioner Sona Ullah had lodged an FIR before the Hatigaon PS on 18.11.2018, wherein it was alleged that his son Habib Ullah was working in a private agency. In said private agency the petitioner Nurul Islam was also working. It is further alleged that on 27.11.2018, Nurul Islam called Habib Ullah to Guwahati. Habib Ullah came down to Guwahati. But since then, Habib Ullah disappeared from public eye. His mobile phone was also found switched off. It is alleged in the FIR that on 29.11.2018 the informant came to know that his son was recovered by Rangia Police in an unconscious state. The informant father took his son to GMCH. Sona Ullah has alleged that at that time, the mobile phone, a cash amount of Rs 5,000/-, a Bank Pass Book, ATM Card and wearing apparels of his son were missing. The informant Sona Ullah suspected that petitioner Nurul Islam and his wife Nazminara Yeasmin had committed the offence.

(3.) Now, the informant Sona Ullah along with Nurul Islam and his wife Nazminara Yeasmin have jointly filed this petition for quashing the FIR on the ground that because of misunderstanding of facts the case came into being.