Tripura High Court
Party Name : Gouranga Das & Anr vs The State Of Tripura & Ors on 8 March, 2017
Bench: T. Vaiphei, S.C.Das
Case No :WP(C)(HC) 0000004/2016 Party Name : GOURANGA DAS & ANR Vs THE STATE OF TRIPURA & ORS THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.C.DAS 08.03.2017. Heard Mr. Arijit Bhowmik, the learned counsel for the petitioners. Also heard Mr. A. Ghosh, the learned Public Prosecutor for the State. The petitioner No.1 is the father of Smt. Debalina Das while the petitioner No.2 is her mother and are residence of Gouranga Tilla under Khowai district. By this writ petition they claimed that the said Smt. Debalina Das has been missing and despite effort made by them to retrieve her, she could not be recovered. According to the petitioners, the police refused to register an FIR and investigate the case properly. Seen the affidavit-in-opposition filed by the State-respondents. On going through the affidavit
particularly paragraph-8, it is self evident that the lady is in Bangalore and wants to live there happily. Apparently, the police has ascertained from her that she does not want to return home. The lady happens to be an adult and is in a position to take decision of her own in her interest. Though a number of submissions have been advanced by the learned counsel for the petitioners, we are of the view that this is not a fit case for our interference. It is for the petitioners to approach her and take her back home if she wants to do so. This Court is not in a position to assist them in a case of this nature.
Consequently, this petition has no merit and is dismissed.
Download Date: 8-05-2017 15:05 1/1