- (1.) Rule Nisi. The writ petition is filed under Article 32 of the Constitution with the following prayer: "(a) Issue a writ or order or direction in the nature of habeas corpus or any other appropriate order directing the production of the petitioner in Court and directing him to be set at liberty in accordance with law."
(2.) Brief facts leading to the filing of this petition may be taken note of at this stage.
(3.) As per the respondent, the petitioner is the Chairman and Commandar-in-Chief of Garo National Liberation Army (GNLA), though the learned counsel appearing for the petitioner denies the same. Be that as it may, there are several criminal cases which are registered against the petitioner. It is also a matter of record that in most of these cases, he is either acquitted or discharged. In some of the cases which are still pending, he has been granted bail except in Case GR No. 72/2011 in which chargesheet No. 11/2012 dated 29.02.2012 has been filed. This is a case which is registered under Section 364A read with Section 34 of the Indian Penal Code, 1860.;