SHAMSUL ISLAM Vs. GOVERNMENT OF TRIPURA

JUDGEMENT

(1.) THIS is a habeas corpus petition on behalf of Shamsul Islam under Article 220 of the Constitution of India praying for immediate release as he was arrested on 3 -6 -1955 but uptil now he has not been tried by any Court.

(2.) THE petitioner has alleged that he is serving in the Royal Pakistan Air Force and he came home in Comilla during his annual leave of 45 days to see some of his relations in Agartala and Digboi. He reached Agartala on 1 -6 -1955 in the evening through the border check post and he went Straight to the house of his brother -in -law Mr. Badiozzamma (house of his cousin) at Khyerpur, He had to encash the travellers cheque in the United Bank of India at Agartala and so he went to the Bank on 2 -6 -1955 with a relation of his as he did not know where the office of the Bank was situated.

(3.) UNDER Article 21 of the Constitution it has been provided: