MEHER ALI Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) Heard the Mr. B.M. Choudhury, learned counsel for the petitioner as well as Mr. B.J. Dutta, learned Addl. P.P., Assam for the State/opp. party No.1. Also heard Mr. M.K. Das, learned counsel appearing for and on behalf of the opp. party No.2.

(2.) The informant Chakreswar Das lodged an FIR before the officer-in-charge of Kamalpur Police Station alleging inter alia that on 05.12.2016, his daughter namely Mamoni Das, aged about 17 years was missing after she left the school on a bicycle. The informant also came to know that the accused has accompanied the girl.

(3.) On the basis of the aforesaid FIR, the Kamalpur P.S. Case No.173/2016, u/s.366 IPC was registered and at the conclusion of the investigation, charge sheet was filed against accused/petitioner Meher Ali, u/s.366 IPC, read with Sections 4/6/8 of the POCSO Act.