RAM KRISHNA PAUL Vs. GOVERNMENT OF WEST BENGAL

JUDGEMENT

(1.) This is a petition through jail under article 32 of the Constitution of India for the issuance of a writ of habeas corpus by Ram Krishna Paul who has been ordered to be detained under Section 3 of the West bengal (Prevention of Violent Activities) Act, 1970 (President's Act No.19 of 1970), hereinafter referred to as the Act.

(2.) The order of detention was made against the petitioner under sub-section (1) read with sub-section (3) of section 3 of the Act by the District Magistrate, Murshidabad on January 27, 1971. According to the order of detention, the District Magistrate was satisfied with respect to the petitioner that with a view to preventing him from acting in any manner prejudicial to the maintenance of public order, it was necessary to make an order directing his detention. The petitioner in pursuance of the detention order was arrested on January 28, 1971 and was served the same day with the ground of detention together with vernacular translation thereof. Report about the making of the detention order was sent by the District Magistrate to the State Government along with the grounds of detention and other particulars on January 27, 1971. The report and the particulars were considered by the State Government and the order of detention was approved by the said Government on February 5, 1971. The same day the State Government submitted a report to the Central Government together with the grounds of detention and other particulars. On February 18, 1971 the State Government in its Home Department received representation dated February 15, 1971 sent by the petitioner. The said representation after consideration was rejected by the State Government on March 23, 1971. In the meanwhile, on February 25, 1971 the State Government placed the case relating to the petitioner before the Advisory Board. The representation made by the petitioner was sent by the State Government to the Board on March 23, 1971. The Advisory Board after hearing the petitioner sent its report to the State Government on April 5, 1971. Opinion was expressed in its report by the Advisory Board that there was sufficient cause for the detention of the petitioner. The State Government confirmed the order of detention of the petitioner on May 31, 1971. The confirmation order was communicated to the petitioner as per memorandum dated June 10, 1971.

(3.) The petition was resisted by the respondents and the affidavits of Shri Manorajan Dey, Assistant Secretary, Home (Special) Department, Government of West Bengal was filed in opposition to the petition.