(1.) This hearing has been held through video conferencing.
(2.) These are applications seeking exemption from filing court fee and duly attested affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Insofar as the court fee is concerned, the same be deposited within one week. Application are disposed of. Registry to submit a report in case the court fees is not filed after a month.
(3.) The present two cases arise out of FIR No.388/2019. The Petitioners have been charged under Sections 302/201/120-B/34 IPC. The brief background is that the deceased, Ms. Aafrin, had visited the residence of Mr. Naushad Ali, who she is stated to be having a love affair with, and was pressurizing to get married. Mr. Naushad Ali is accused of having used a danda and hit Ms. Aafrin on her head. Assuming that she was dead, Mr. Naushad Ali along with the other accused, Mr. Rajik@Sameer, is accused of having packed her in a jute bag and dumped her in a ganda nala. Thereafter, a case was registered against both of them under Sections 302/201 IPC and they were taken into custody on 7th October, 2019.