NAZIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. F. N. U. Mollah, learned counsel for the petitioners. Also heard Mr. R. R. Kaushik, learned Additional Public Prosecutor appearing for the State of Assam as well as Mr. S. Nawaz, learned Amicus Curiae appointed by the Court.

(2.) This application under Sec. 482 of BNSS has been filed by the petitioners, namely, 1. Nazir Hussain, 2. Insan Ali, 3. Nazina Bibi and 4. Abdul Wahab who are apprehending their arrest in connection with Gauripur P.S. Case No. 15/2025 under Ss. 61(2)/137(2)/303(2)/65(1)/308(2) of the BNS.

(3.) The gist of accusation in this case is that on 9/1/2025, one Nozmul Hoque had lodged an FIR before the Officer-in-charge of Gauripur Police Station, inter alia, alleging that on 26/11/2024, the accused persons named in the FIR (present petitioners) had kidnapped the minor daughter of the informant. However, the Police on filing of an FIR recovered the daughter of the informant and handed over her custody to the informant.