SHRI H.K. BHATTACHARYYA Vs. THE STATE OF ASSAM AND ANR., THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM AND ORS.

JUDGEMENT

(1.) This is an application filed by the detenu, Mr. H.K. Bhattacharyya, who is at present lodged in the Silchar Jail, for transfer from Silchar Jail to Gauhati Jail. The main grounds for the transfer are: HIS ordinary place of residence is at Gauhati. His relatives as well as family members and friends who are residing at Gauhati are unable to visit him, as his present place of detention is at Silchar which is far off from Ghauhati. With the present financial status, it will not be possible for his wife and the children to visit him ever once. Moreover, the communication between Silchar and Gauhati is very bad.

(2.) HE is facing difficulty in consulting his lawyers who are all stationed at Gauhati in connection with his Habeas Corpus petition.

(3.) HE is not being supplied with Assamese food at Silchar Jail.