KAMAL PATHAK Vs. DISTRICT MAGISTRATE BURDWAN

JUDGEMENT

(1.) The District Magistrate, Burdwan, by an order dated 29th August, 1972 made under sub-section (1) read with sub-section (2) of Section 3 of the Maintenance of Internal Security Act, 1971, directed that the petitioner be detained on the ground that with a view to preventing him from acting in any manner prejudicial to the maintenance of supplies and services essential to the community it was necessary to detain him. The grounds on which the order of detention was based referred to two incidents of theft, one on 25th May, 1972 and the other on 12th June, 1972. It appears from the affidavit in reply filed by the District Magistrate that in respect of these two incidents Hirapur case No, 16, dated 27th May, 1972 and Hirapur Case No. 23, dated 24 th June, 1972 were registered and though the name of the petitioner was not mentioned in the first information report, his participation in these incidents was revealed in the course of investigation. The police tried to arrest the petitioner in connection with these two cases, but the petitioner could not be arrested as he was absconding. There was evidence against the petitioner showing his complicity in respect of these two incidents, but the witnesses were not willing to come forward to give evidence for fear of safety of their lives and the police were, therefore, constrained to drop the cases against the petitioner. The first case was dropped on 11th August, 1972, while the other was dropped on 30th August 1972. It was in these circumstances that the District Magistrate passed the order dated 29th August, 1972 directing detention of the petitioner. Pursuant to the order of detention the petitioner was arrested on 3rd September, 1972, and the grounds of detention were served on him. The formalities required by the Act were thereafter complied with within the prescribed time limits and the order of detention was ultimately confirmed by the State Government,

(2.) The only ground on which the petitioner challenged the validity of the order of detention was based on the following averment made in paragraph 7 of the affidavit in reply filed by the District Magistrate:

(3.) The petition, therefore, fails and the rule is discharged. .