STATE OF UTTAR PRADESH Vs. EKHLAQ AHMAD

JUDGEMENT

(1.) There is great force in the submission of the learned counsel for the petitioner that since the allegation was that a bomb was thrown at the meeting at the time of the election the question was one relating to public order and not law and order and detention of the respondent for a period beyond the date of election would not render the detention bad. Even so as 16 monthshave passed since the quashing of the detention order we do not consider it appropriate to issue a notice to the respondent in order to examine the validity of the judgment of the High court. On this short ground alone we are dismissing the special leave petition. We should not be understood as having approved the view taken by the High court. court Master.