(1.) This Order will dispose of all the three (3) cases since common issues are involved and they are covered by the registration of a common Police case.
(2.) The three (3) writ petitions are filed under Article 226 of the Constitution of India by the respective wives of the detenue seeking issuance of writ in the nature of Habeas Corpus for setting aside the detention orders of their husbands under the National Security Act, 1980 (NSA) and for a direction to the respondent authorities to set them at liberty.
(3.) Heard Mr. Sarif Ahmed, learned counsel for the petitioner in WP(Crl) No. 14/2023, Mr. P.B. Paul, learned counsel for the petitioner in WP(Crl) No. 10/2023, Mr. M. Kasar, learned counsel for the petitioner in WP(Crl) No. 13/2023, Mr. E. Thiba Phom, learned State Counsel for the State respondents in all the cases and Mr. Yangerwati, learned CGC for the respondent Union of India in all the cases.
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