Miss Rejina Begum vs The Union Of India And 6 Ors
2021 Latest Caselaw 2518 Gua

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GAHC010131482021




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)


                         Case No. : W.P.(Crl.)/15/2021

         MISS REJINA BEGUM
         D/O LATE RAJU ALI, R/O F.A. ROAD, KUMARPARA NEAR RAILWAY GATE
         NO-6, GUWAHATI, P.S.-BHARALUMUKH, DIST-KAMRUP(M), ASSAM



         VERSUS


         THE UNION OF INDIA AND 6 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
         OF HOME, NEW DELHI


         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          HOME AND POLITICAL DEPARTMENT
          DISPUR
          GUWAHATI-781006


         3:THE SECRETARY TO THE GOVT. OF ASSAM
          HOME AND POLITICAL DEPARTMENT
          DISPUR
          GUWAHATI-781006


         4:THE DIRECTOR GEENRAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI
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            5:THE COMMISSIONER OF POLICE
             GUWAHATI CITY
             GUWAHATI
             KAMRUP(M)
            ASSAM


            6:THE SUPERINTENDENT (OPS) NARCOTICS CONTROL BUREAU
             HEAD QUARTERS
             GUWAHATI ZONAL UNIT
            VIP ROAD CHACHAL GUWAHATI-781022
             KAMRUP(M)
            ASSAM


            7:THE ADVISORY BOARD
             PITNDPS ACT
             C/O THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             HOME AND POLITICAL DEPARTMENT
             DISPUR
             GUWAHATI-78100


Advocate for the Petitioner   : MR. Y S MANNAN


Advocate for the Respondent : ASSTT.S.G.I.




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                             ORDER

Date : 25-10-2021

Heard Mr. YS Mannan, learned counsel for the petitioner. Also heard Mr. D Nath, learned Senior Government Advocate appearing for the respondent Nos. 2 to 5 and 7.

Mr. SC Keyal, learned Standing Counsel, NCB appears for the respondent No. 6, who has adopted the argument advanced by Nath, learned Senior Government Advocate.

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The respondent No. 1 is represented by Ms. S Baruah, learned Central Government Standing Counsel. She has submitted, on instructions, that the representation submitted by the detenue has not yet been disposed of. Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant