(1.) Special leave granted Heard learned counsel for the parties.
(2.) This State's appeal is from the judgment of the High Court of Punjab an Haryana dated 31-7-1989 passed in Criminal Writ Petition No. 2365 of 1988 quashing the detention order of Sukhjinder Singh, father of the respondent, under the National Security Act.
(3.) Sri Sukhjinder Singh has been under detention pursuant to the Government of Punjab, Department of Home Affairs an .Justice's Order dated 28-5-1988, passed in exercise of the powers conferred by sub section (2) of section 3 of the National Security Act, 1980 (No. 65 of 1980), hereinafter referred to as 'the Act', read with Section 14-A as inserted by National Security (Amendment) Act, 1987, with a view to preventing him from indulging in activities prejudicial to the security of the State and maintenance of public order and interference with efforts of Government in coping with the terrorist an disruptive activities. He was furnished wiht the grounds of detention contained in paragraphs thereof and saying that on account of the said activities, the President of India was satisfied that he should be detained As no arguments have been based on the grounds themselves, we have not extracted them. The detenu was also informed that h had a right to make representation in writing against the detention order and if he wished to make any such representation, he should address it to the State Government through the Superintendent of Jail, and that as soon as possible, his case would be submitted to the Advisory Board within the stipulated period from the date of his detention and if he wished to make a representation to the Central Government, he should address it to the Secretary, Government of India, Ministry of Home Affairs (Department of Internal Security) North Block, New Delhi through the Superintendent of Jail where he was detained. It further stated that he had also a right to appear before the Advisory Board for representing his case, and if he wished to do so, he should inform the State Government through the Superintendent of Jail in which he was detained.
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