GURDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave is granted.

(2.) This appeal, filed by special leave, by Gurdev Singh father of the detenu Swarn Singh Sandhu, is directed against the judgment and order dated 1-12-2000 of the Delhi High Court in Criminal Writ Petition No. 352 of 2000, Gurdev Singh vs. Union of India and others reported in 2001 Cri LJ 772 (Del), dismissing the writ petition.

(3.) At the commencement of hearing of the case Shri V.A. Mohta, learned senior counsel appearing for the appellant submitted that though the detenu has already undergone the period of detention this Court may decide the legality and validity of the Detention Order since the appellant apprehends that certain further actions may be taken on the basis of the order of detention which has spent its force by efflux of time.