MD. SAMIDUL Vs. STATE

JUDGEMENT

(1.) By this appeal, the accused-appellants have challenged the legality and propriety of the order dated 12-06-2004 passed by learned Judge-in-charge, Nari-O-Shishu Nirjatan Daman Tribunal, Sherpur, (briefly as Tribunal) in Nari-O-Shishu Nirjatan Daman Tribunal Case No. 181 of 2003 framing charge against the appellants under Sections 1l(M), 1l(M)/30 of the Nari-O-Shishu Nirjatan Daman Ain, 2000 (briefly as Ain 2000).

(2.) Facts in brief are that on 10-05-2003 one Md. Mafizul Haque as complainant filed a petition of complaint in the Court of Magistr-ate, first Class, Sherpur alleging that on 02-03-2001 his daughter Nurjahan was married with accused No. 1 Md. Samidul. During their wed-lock one female child born. Since marriage all the accused conjointly used to torture her for the cause of dowry. Later, the accused drove her with child for bringing Tk. 40,000/- as dowry. Then the complainant again kept her in her conjugal house. Subsequently it was informed that one day after occurrence victim Nurjahan was missing and her whereabout was not known to the accused. The complaint was referred to local P.S. wherein it was recorded as Nalitabari Police Station Case No. 05 dated 10-05-2003 corresponding to G.R. No. 355 of 2003.

(3.) The Police after investigation on 22-07-2003 submitted final report in favour of all the accused and recommended to prosecute the complainant under Section 17 of the Ain, 2000 for bringing false allegations.