- (1.)The Registrar of the High Court of Gauhati (Agartala Bench) is directed to send original records of the Sessions Court and the High Court within a week to the Registry of this Court.
(2.)We heard Mr A. Sharan, learned Senior Counsel for the petitioner and Mr Altaf Ahmed, learned Additional Solicitor General for the respondent Union of India at length.
(3.)The main question that arises for determination in this case relates to exercise of the power vested in the competent authority of the Border Security Force to move the Magistrate/Sessions Judge for release of the accused for the purpose of trial before the Border Security Force Court.