HAZRAT ALI Vs. STATE

JUDGEMENT

(1.) This Rule was issued calling upon the Deputy Commissioner Sylhet and other opposite parties to show cause as to why the applicant petitioners Hazrat Ali, son of Jabed Ali of village-Hararam, Police Station- Kaligonj, District- Lalmonirhat, Koyedi No. 437A and Jalil Mia @ Abdul Jalil, son of Ishaque Ali of village-Hararam, Police Station- Kaligonj, District- Lalmonirhat, Koyedi No. 1284A now being detained in Dhaka Central Jail-2 Kashimpur, Gazipur as convicts in Sessions Case No. 125 of 1997 arising out of Beanibazar Police Station Case No. 6(5)92 and G.R. No. 36 of 1993 under section 302/34 of the Penal Code shall not be brought before this Court to be dealt with in accordance with law so that this Court may satisfy itself that they are not been detained in custody illegally, improperly and without lawful authority, and/or pass such other or further, order or orders as to this Court may deem fit and proper.