LAWS(GAU)-2006-3-51

UMA KANTA GAYARI Vs. STATE OF ASSAM

Decided On March 29, 2006
UMA KANTA GAYARI Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This Court vide its orders dated 24/08/2000 and 05/09/2000 directed the District Judge, Sonitpur, Tezpur to make enquiry into the circumstances leading to disappearance of Sri Sukhna Narzary and Shri Theparam Gayari and submit reports to this Court.

(2.) Writ Petition (Crl.) No. 32./2000 has been filed by Shri Uma Kanta Gayari alleging that his brother-in-law Sukhna Narzary was picked up by the Army personnel on 12.08.99 and since then he did not return home and is found missing.

(3.) Writ Petition (Crl) No. 33/2000 has been filed by Srimati Chowkhli Gayari alleging that her husband Theparam Gayari was picked up by the Army Personnel on 24/10/1999 and since then he did not return or released by the Army.