TARAPADA DE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal under Art. 132, Const. Ind, from the judgment of the .H, C. at Calcutta, which rejected the habeas corpus petns. of the applts. The detention orders under the Preventive Detention Act, 1950, in all cases were served on the applts, on 26-2-1950 and the grounds for the detention were served on 14-3-1950. By way of specimen we quote one of them :

(2.) On 16-7-1950, the Govt. of West Bengal served on the applts. "in continuation of the grounds already furnished on 14-3-1950 supplementary grounds" for their detention a specimen of which is in the following terms :

(3.) As in the case of the first grounds, these "supplementary grounds" were served on each applt. separately. The applts, applied for a rule of habeas corpus separately under S. 491, Cr. P. C., and on 21-7-1950 the H. C. issued a rule in each case on the Chief Secretary to the Govt. of West Bengal, A second set of grounds were communicated to the applts. on the 22nd or 23rd of July 1950. A specimen of one is in the following terms :