PRAKASH CHANDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against an order of the Division Bench of Jharkhand High Court dtd. 2/3/2023 in LPA No. 568 of 2022 of the appellant, which had confirmed the order of the learned Single Judge dtd. 2/11/2022 in W.P. (Crl) No. 405 of 2022, thereby upholding the detention of the appellant, who was detained under the provisions of Jharkhand Control of Crimes Act, 2002 (hereinafter referred to as 'the Act').

(3.) The Act deals with the "Externment" and "detention" of "anti-social elements" in the State of Jharkhand, subject to the procedure given in the Act. Under the provisions of the Act, the State Government can detain an "Anti-social element", in order to prevent him from indulging in his "activities". An "Anti-social element" has been defined under Sec. 2 (d) of the Act as follows: