AFROZA RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Dubey, learned counsel for the petitioner and Ms. M.D Bora, learned Government Advocate, Assam.

(2.) This Court passed the following Order dated 16.05.2019, which is reproduced below:-

(3.) The Dy.SP, CID has also written a Letter dated 10.06.2019 to the Government Advocate stating that prayer for according prosecution sanction to the 11(eleven) arrested accused person, has been forwarded to the Deputy Secretary to the Government of Assam, Home (C) Department, vide Memo No. CID-X/SPR/143/2012/10-12/625 dated 24.12.2015, issued by the Special Superintendant of Police CID, Ulubari. A reminder Letter dated 24.05.2016 was also sent vide Memo No. CID/X/SPR/143/2012/10-12/230 by the Special Superintendant of Police, Ulubari. However, no prosecution sanction has been accorded till date. Ms. M.D Bora, learned Government Advocate shall obtain instructions from the Commissioner and Secretary to the Government of Assam, Home Department, and the Deputy Secretary, Home Department, as to why prosecution sanction has not been accorded till date. List the matter on 25.06.2019. Registry to furnish a copy of this order to Ms. M D Bora, learned Government Advocate, Assam.