ABDUS SELIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Rahman, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State/respondent No.1 and Mr. M. Hussain, learned counsel for the respondent No.2 (informat).

(2.) This petition under Sec. 482 of the Code of Criminal Procedure Code, 1973 is preferred by the petitioner, namely, Abdus Selim @ Selim Uddin for quashing the F.I.R. of Chapar P.S. Case No.102/2022 corresponding to G.R. Case No.324/2022 under Sec. 366 of IPC.

(3.) It is to be mentioned here that the aforementioned F.I.R. has been lodged by informant, Zakir Hussain, on 10/6/2022, with the In-Charge of Salkocha Police Out Post, alleging inter-alia amongst others that on 9/6/2022, at around 9 A.M., while his daughter Pinjira Khatun, aged 15 years, was proceeding towards Dakhin Salkocha Higher Secondary School, then, one Salim Uddin, son of Samad Ali of Bhangarpar (Jhagrapar), under Gauripur Police Station, has kidnapped her from the National Highway.