NIMEON SANGMA Vs. HOME SECRETARY GOVERNMENT OF MEGHALAYA

JUDGEMENT

(1.) This is a petition for the issuance of a writ of habeas corpus in view of alleged illegal detention of a large number of persons under guise of the judicial process.

(2.) Even without going into details, we are satisfied that petitioners Nos. 3 and 4 should be released on their own bonds to the satisfaction of the trial court subject to their reporting to the nearest police station once every fortnight and appearing in court whenever called upon to do so to take their trial. We direct accordingly.

(3.) So far as petitioner No. 1 is concerned, the State in its affidavit swears that there is no such person in custody in connection with any case. This matter will be scrutinised further by the State so that it may satisfy itself that no one is in custody except under due process of law.