MD. MOYNUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure 1973, for short, Cr.P.C., the petitioners seek to challenge the order dated 30.11.2013, passed by the learned Sessions Judge, Kokrajhar whereby charges under Sections 120B/109/34 I.P.C. was framed against the petitioners.

(2.) The petitioner No. 1 is an advocate practising in Goalpara. The petitioner No. 2 is also an advocate practising in Goalpara and is also a Notary Public.

(3.) One Samit Ray lodged an ejahar on 07.05.2012 in the Kokrajhar Police Station alleging that on 04.05.2012 at about 8:30 a.m., his minor daughter, Ms. Purnima Ray, aged about 15 years, who was studying in Class IX, when proceeding to her school, was kidnapped by one Sumer Seikh of village Uttar Mokorapara. It was also stated that he had lodged an ejahar on 05.05.2012 in respect of the said kidnapping of his daughter and the subsequent ejahar was filed because he had come to learn about involvement of Md. Sumer Seikh.