ARIFUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned Senior Counsel, assisted by Mr. A. Borua, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam, for the State.

(2.) Mr. Sarma, learned Additional Public Prosecutor, placed the communication of the Investigating Officer of the case and submitted that the statement of the informant and the mother of the victim were re-recorded under Section 161 CrPC in terms of the order of the Court. He also stated that these statements are under quarantine and he will be able to place it before the Court by the next week.

(3.) From the information submitted by the concerned Investigating Officer of the case, it is seen that the statement of the victim could not be re-recorded as she could not be traced out and that the informant of the case submitted before him that after her release from the hospital, the victim though came to her parental house, but after few days, she left her said home and did not return and he heard that the victim got married with the petitioner. He further stated before the concerned Investigating Officer of the case that the victim occasionally calls them by using different mobile numbers.