GOPINATH PRAMANIK Vs. DISTRICT MAGISTRATE NADIA

JUDGEMENT

(1.) The petitioner detenu has moved this petition for issuance of a writ of habeas corpus challenging his detention on the ground, inter alia, that the order of the District Magistrate is based on activities prejudicial to the maintenance of public order while the grounds relied on have relevance only to the maintenance of supplies and services essential to the community. We have examined the case and find that the grounds relied on by the District Magistrate are germane to disruption of maintenance of supplies and services essential to the community and have nothing to do whatsoever with the maintenance of public order.

(2.) The detenu in his application has specifically stated that the grounds of detention have no nexus with the maintenance of public order. In answer, the counter-affidavit filed by the State does not specifically deny this infirmity. It follows that the detention is unsustainable on this simple ground of non-denial of no nexus between the grounds and order without probing further into the matter. We therefore direct release of the detenu.