ANNU Vs. UNION OF INDIA

JUDGEMENT

(1.) The related Special Leave Petition was extensively heard by us on 27/6/2025 on which date leave was granted and the appellant was directed to be released forthwith. However, considering the facts and circumstances of the case, we were of the view that a reasoned order should be passed. Accordingly, we pen down the following reasoned order.

(2.) Relevant portion of the order dtd. 27/6/2025 reads as follows:

(3.) This appeal is directed against the judgment and order dtd. 25/2/2025 passed by the High Court of Madhya Pradesh at Jabalpur (briefly 'the High Court' hereinafter) dismissing Writ Petition No.29710/2024 filed by the appellant through his father assailing the order of preventive detention dtd. 11/7/2024 passed by the District Magistrate, Betul under Sec. 3(2) of the National Security Act, 1980 (referred to hereinafter as 'the National Security Act'), which order was extended thereafter; the period of the last extension expiring on 12/7/2025.