SURJEET SINGH KULWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order we shall dispose of Criminal Writ Petitions Nos. 5931 and 5932 of 1980 in each of which the contention raised by the learned counsel for the petitioners is the same.

(2.) In Criminal Writ Petition No. 5931 of 1980, the petitioner is one Surjeet Singh while the other petition has been filed by a person named Kulwant Singh.

(3.) Each of the petitioners was detained on the 13th October, 1980 under the provisions of the National Security Ordinance which now stands replaced by the National Security Act. They were arrested on that date and on each of them a police officer served an order of detention along with the grounds on which it was based, both the documents being in English. It is the case of the State, and the same has not been controverted before us, that the police officer effecting the service of the two documents explained to the concerned detenu in Hindi what their contents were.