ZAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioner and Mr. D Das, learned Additional Public Prosecutor, Assam for the respondent State.

(2.) The petitioner, namely, Zakir Hussain, son of Abdur Rezzak, resident of Village - Kayakuchi Pam, Post Office - Naligaon, Police Station - Barpeta, District - Barpeta, present address - House No. 114, Gopal Nagar, C Block, Najafgarh, Police Station - Jafarpur, District - Dwarka, South West Delhi was arrested on 15/4/2023 in connection with Barpeta Police Station Case No. 175/2023 under Ss. 120B/121/121A of the Indian Penal Code read with Ss. 10/13/18 of the Unlawful Activities (Prevention) Act, 1967 corresponding to G.R. Case No. 566/2023. Since his arrest on 15/4/2023, the petitioner is in custody in said Barpeta P.S. Case No. 175/2023.

(3.) In said Barpeta P.S. Case No. 175/2023 including the petitioner, four persons have been arrested and they are also in custody. In said Barpeta P.S. Case No. 175/2023 police on 6/7/2023 submitted charge-sheet against all the four arrested accused persons of the case including the petitioner. After filing of said charge-sheet, the learned Sessions Judge, Barpeta on 6/7/2023 directed to register the said Barpeta P.S. Case No. 175/2023 as a Sessions Case and accordingly, it has been registered as Sessions Case No. 125/2023 (State Vs. Jahirul Islam and Others), which is presently pending for adjudication.