MD.LAIQUR RAHMAN SON OF LATE ABDUS SAMAD Vs. STATE OF BIHAR AND JALIL ALIAS JHALLO SON OF LATE SHEIKH ULFAT

JUDGEMENT

(1.) THIS application is directed against the order dated 8.7.2005 passed by Additional Sessions Judge -II, Purnea in Cr. Revision No. 486 of 2001 setting aside the order dated 28.7.2001 passed by Chief Judicial Magistrate, Purnea in Complaint Case No. 764 of 1999.

(2.) A complaint was filed alleging therein that the complainant 'swife deserted him. Thereafter to discharge his liability regarding his girl Rabina Khatoon aged about 16 -17 years, he handed over her in custody of Laiqur Rahman, petitioner of this case for working to him as maid. After one year he came back but his daughter was not returned back to him. He was apprehending that there was possibility of disposal of his girl for prostitution or for immoral purpose.

(3.) TO corroborate the allegation he examined three enquiry witnesses but the learned Magistrate dismissed the complaint petition finding no prima facie case that was challenged in revision that was allowed also but some mistake has been committed by learned Additional Sessions Judge who decided the revision.