SOFIQUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) ALL these petitions, being centering around the same issues are heard together and disposed of by this common judgment. WP(Crl) 19/2006:

(2.) BY filing this habeas corpus petition, petitioner has prayed for a direction to the respondents to cause an enquiry into the missing of his brother Shri Nazrul Islam Sarkar, Principal of Bhaitbari H.S. School in pursuance to the ejahar dated 2.4.06 and subsequent reminders dated 14.4.06 and 9.5.06, to produce the missing person and also for a further direction under writ of Mandamus as to the reason, which has precluded the Of -ficer -in -Charge of Phulbari Police Station in not taking cognizance of the FIR dated 2.4.06.

(3.) ACCORDING to the petitioner inspite of submission of reminders, the Phulbari Police did not take any action on the FIR submitted on 2.4.06 to trace out his brother. Hence, he approached this Court by filing this instant habeas corpus petition with the aforesaid prayer.