ANIL VATS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has been under detention pursuant to the order dated 5th June, 1990 passed by the District Magistrate, Meerut u/ sub-s. (3) of S. 3 of the National Security Act 1980 (Act 65 of 1980) with a view to preventing him "from doing any such work which is prejudicial for the maintenance of public order".

(2.) The grounds of detention were furnished to the detenu in time. Therein it was stated inter alia:

(3.) It was stated "that the brutal murder has created a feeling of insecurity in public in general and among doctors in particular."