KAMAL DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. NNB Choudhury, learned counsel for the petitioner and Mr. RKD Choudhury, learned Govt. Advocate, Arunachal Pradesh. In terms of the order of this Court dated 09.01.2015, Shri Tapan Dutta has been produced before the Court by Mr. T. Buker, S.I. of Police, Arunachal Pradesh, Naharlagun Police Station.

(2.) This petition has been filed for issuance of writ of Habeas Corpus for production of the brother of the petitioner, Shri Tapan Dutta (accused hereafter).

(3.) It is stated that the accused is an insurance agent having licence under the Insurance Regulatory and Development Authority (Licensing of Insurance Agents) Regulations, 2000. He is associated with a company called Genex Infra Projects Ltd., Kolkata. The accused is a resident of Kolkata.