KHOKON MOHAMMAD ABUL HOSEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed under Article 226 of the Constitution of India by the petitioner, who is citizen of Bangladesh, praying inter alia that:-

(2.) Heard, learned Advocate, Mr. M.A. Husseni, for the petitioner and learned APP, Ms. Jirga Jhaveri, for Respondent State of Gujarat and Police Authority.

(3.) Pursuant to the notice issued by this Court, the Respondent No.2- Special Operation Group (SOG) Crime has brought the corpus before us. In fact the corpus is not in illegal custody of the respondent No.2, as alleged in the petition.