JITEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S Nazneen, learned counsel for the petitioner. Also heard Mr. P Borthakur, learned Addl. PP, Assam appearing for the respondents.

(2.) The present writ petition is filed with a prayer/direction for handing over Jalukbari PS Case No.1510/2018 dtd. 4/11/2018 and Jalukbari PS Case No.1768/2018 dtd. 26/12/2018 to the Central Bureau of Investigation (CBI), Govt. of India.

(3.) The brief facts of the present case is that the son of the petitioner was an employee under the respondent No.9, namely, Dr. Rabin Saikia at Insight Diagnostic Centre at Rajgarh Road, Bhangagarh, Guwahati. On 4/11/2018 at about 4.45 AM, the said respondent No.9 informed the petitioner that the son of the petitioner is missing since the night of 3/11/2018, whereas, the son of the petitioner was sent with the respondent No.10 (Nipu Ali) from Hotel Landmark B. Baruah, Road, Guwahati to drop respondent No.10 at Kamakhya Gate at 12 AM by taking respondent No.9's Wagon R car bearing registration No.AS 01 AJ 8824.