X X X GUWAHATI, ASSAM Vs. IN RE

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned Senior Standing counsel, Gauhati High Court and Mr. R.K. Dev Choudhury, learned Senior Government Advocate, Assam.

(2.) The instant habeas corpus petition was registered suo moto, in view of the representation made by the wife of the alleged detenue contending that her husband is being kept in illegal custody despite bail being granted through the order dated 06.07.2018 in Case No.889/2016 of Karimganj Police Station.

(3.) Notice of this petition was ordered to the respondents and the learned Senior Government advocate having appeared has secured instructions in the matter. From the details as furnished through the communication dated 27.01.2019, it is noticed that two dozen cases are pending against the husband of the memorialist. In so far as the specific allegation that he is kept in illegal custody despite the bail order dated 06.07.2018, the details as furnished would indicate that though he was released on bail on 06.07.2018, the police had taken him into custody on 07.07.2018 in another case bearing No.49/2018 of Badarpur Police Station.