JUDGEMENT
Hitesh Kumar Sarma, J. -
(1.)This is an application, under Sec. 482 Cr.PC, filed by the petitioner, for quashing the FIR and the proceeding initiated in connection with Bokakhat PS Case No. 156/2016 under Sec. 363(A) of the IPC.
(2.)I have perused the petition as well as copy of the FIR furnished with the petition.
(3.)It appears from the contents of the FIR that Smt. Sangita Thakur and Smt. Bina Thakur, lodged the FIR with the Bokakhat Police Station alleging that after the death of their husband Lt. Anuj Thakur, their two minor children were taken by the petitioner in his custody with the assurance that he will put them in school for their education. But, for about 6 (six) months thereafter, there was no communication between the petitioner and the informants, i.e. the respondent Nos. 2 and 3 in the instant petition for which they suspected that both the children might have been sold out to some persons by the present petitioner. Even the informants/respondent Nos. 2 and 3 were not allowed to communicate with their children by the petitioner raising the doubt in their minds.
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