DEBALA BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr M Hussain, learned counsel for the petitioner, Mr P S Deka, learned Standing Counsel for the Revenue Department, Government of Assam and Ms K Phukan, learned Government Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to recover her husband Probin Kumar Brahma @ Probin Kumar Basumatary from the clutches of extremists, who had kidnapped him on 15.3.1999; alternatively, a direction is sought for payment of just and adequate compensation to the family members of Probin Kumar Basumatary in the event of loss of life and/or injury.

(3.) Case of the petitioner is that she is the wife of Probin Kumar Brahma @ Probin Kumar Basumatary, who was a school teacher. On 15th March, 1999 some unknown extremists had kidnapped her husband from Choraikhola under Kokrajhar district. This has reference to Kokrajhar PS Case No. 84/1999 registered under Section 365 IPC.