VASHISHT NARAIN KARWARIA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted in the Special Leave Petition.

(2.) This appeal is against the judgment and order dated 12-12-89 in Habeas Corpus Writ Petition No. 13644/89 passed by the High Court at Allahabad dismissing the writ petition filed by the appellant, Vashisht Narain Karwaria, the detenu herein.

(3.) The District Magistrate, Allahabad, in exercise of powers conferred on him under Section 3(3) of the National Security Act 1980 (hereinafter referred to as 'Act) passed the impugned order of detention on 31-3-1988 against the detenu on reaching his requisite subjective satisfaction on consideration of the materials placed before him that it had become necessary to pass the detention order with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order.