MD. ZAKIR HUSSAIN SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned Senior Counsel Mr. N Dutta, assisted by Mr. T. Deori, appearing for the petitioners. Also heard Mr. B.B. Gogoi, the learned Addl. Public Prosecutor, Assam.

(2.) The petitioners Md. Zakir Hussain Sarkar and Smti. Sima Karmakar have prayed for an order under Section 438 Cr.P.C. in the matter of Noonmati P.S. Case No. 288 of 2020.

(3.) On 11.06.2020, one woman had lodged an F.I.R. stating that on the previous day at about 6 P.M., her relative sister had gone missing from her house. On the basis of the said F.I.R., police registered a case under Section 363 of the IPC.