ASING Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These batches of habeas Corpus petitions arose from similar orders passed separately by the same authorities based on the same grounds of detention and the FIR case. Therefore, they are being disposed of by this common judgment and order.

(2.) Heard the learned counsel representing the petitioners, Mr. Limawapang, assisted by Mr. Pfosekho and also heard Mr. K. Wotsa, learned Sr. Government Advocate representing the State respondents. I have also heard Mr. Yangerwati, learned CGC appearing on behalf of the Union of India.

(3.) The facts leading to the filing of the habeas corpus petitions may be stated briefly as follows;