DIMBESWAR ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Agarwal, learned senior counsel for the petitioner. And Mr. BB Gogoi, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application under Sec. 482 of the Cr.PC seeking quashment of

(3.) The fact of the case, as appears from the materials on record, is that one Prejonitha Sangma lodged an ejahar on 9/2/2017 before the Officer-InCharge, Goalpara Sadar Police Station, inter alia, alleging that on 8/2/2017 at about 10:00 pm, her minor daughter Miss Tarimchi Sangma was kidnapped from the road infront of her house by the accused person mentioned at Sl. No. 1 in the ejahar with the help of other unknown accused and took her to some unknown place by inducing her and showing false promises. After several search and enquiry the girl could not be traced out till now and that the accused No. 1, as mentioned in the ejahar, called from his mobile SIM No. 7002701572 to the mobile No. of the informant. In the said ejahar a prayer was made to take necessary action by investigating the incident and the name of accused No. 1 was mentioned as Rahul Ali, son of unknown.