PRABIN DAIMARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. M.U. Mahmud, learned counsel for the petitioners and Mr. B.C. Das, learned State counsel. Since the relevant facts for the purpose of disposal of the above noted two writ petitions are same, we propose to dispose of the said two petitions by this common order.

(2.) The Writ Petition (Crl) No. 9/99 Sri Beauty Goyary @ Mithinga Katali @ Binod Goyary has been detained under an order passed by the District Magistrate, Dhermaji under Section 3(2) of the National Security Act. On behalf of the said detenue this writ petition has been preferred by Sri Prabin Daimary.

(3.) The Writ Petition (Crl) No. 11/99" Sri Mihineswar Basumatary @ Maya Swrn Deori, has been detained under an order passed by the District Magistrate, Dhemaji under Section 3(2) of the National Security Act. On behalf of the said detenu this writ petition has been preferred by Smti Mahima Basumatary, wife of the detenu.