DEVESH CHOURASIA Vs. DISTRICT MAGISTRATE, JABALPUR

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from a judgment dtd. 24/8/2021 of a Division Bench at the Indore Bench of the High Court of Madhya Pradesh.

(3.) In the course of a petition under Article 226 of the Constitution, the appellant assailed an order of detention which was passed against him on 11/5/2021 under Sec. 3 of the National Security Act 1980 and a subsequent order dtd. 8/7/2021, by which the period of detention was extended by three months. The writ petition - Writ Petition No 10177 of 2021 - instituted by the appellant was heard, as the High Court described it "analogously" with another petition under Article 226, Writ Petition No 10085 of 2021 [Sarabjit Singh Mokha v. State of Madhya Pradesh].