PRADIP KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Court on 22 April, 1974 passed an order for release of the detenus. The reasons were to be given later. The reasons are as follows:

(2.) In Writ Petition No. 961 of 1973 the petitioner was detained pursuant to an order of detention dated 15 January, 1972. He was released by the State Government pursuant to an order dated 23 April 1973. On 25 April 1973 there was another order of detention. The petitioner was detained pursuant to that order.

(3.) In Writ Petition No. 1339 of 1973 the petitioner was detained pursuant to an order of detention dated 27 March, 1972. He was released by the State Government pursuant of an order dated 24 April 1973. He was detained again under an order dated 26 April, 1973.