ADAM ALI @ ADIL ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel for the petitioner. Also heard Mr. T.C. Chutia, learned Additional Senior Government Advocate, Assam, appearing for the respondent Nos.2 to 5.

(2.) This Habeas Corpus petition has been filed by the petitioner through an affidavit filed by his wife Ms. Babita Prodhani. The petitioner (Adam Ali @ Adil Ali) is the proprietor of a firm, namely, M/s Mahdi Islam, which is a registered firm and engaged in the business of purchase, store and sale of cattle from States in India, which includes Assam. According to the petitioner, these cattles are purchased from West Bengal and thereafter sold in the market at different places. According to the petitioner, his business is lawful.

(3.) An FIR was lodged against the petitioner on 11.10.2020, which was registered as Gauripur Police Station Case No.1190/2020 under Sections 120B/121/121A/122/371 of the IPC, read with Section 25(1AA) of the Arms Act, 1959. Thereafter, the petitioner was arrested and later vide order dated 15.12.2020 passed by this Court he was released on bail.