KOWSTOVA BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhuyan, learned Counsel appearing for the petitioner. Also heard Mr. D. Nath, learned Sr. Govt. Advocate, Assam appearing for the respondents/State of Assam and on request, Mr. M. Phukan, learned Public Prosecutor, Gauhati High Court.

(2.) The scanned copy of the record of G.R. Case No. 19416/2021 along with the case diary of Fatasil Ambari P.S. Case No. 817/2021 is placed before the Court in sealed cover.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner, who is the son of a detenue namely Shri Pradip Buragohain, is seeking direction to forthwith set his father at liberty from illegal detention and to issue a writ in the nature of Certiorari declaring the remand order, dt.17/12/2021, passed by the learned Sub-Divisional Judicial Magistrate (S), Kamrup (M) at Guwahati in connection with Fatasil Ambari P.S. Case No. 817/2021 and all its consequential remand orders as unconstitutional and illegal with adequate compensation.