(1.) This writ petition is directed against the order of detention dated 19.04.2021 (Annexure-A) and its confirmation thereof dated 29.04.2021 (Annexure-C) passed by respondent Nos.3 and 1 respectively.
(2.) This writ petition came to be filed on 04.05.2021 and was listed for 'Orders' on 05.05.2021. On the said date, the High Court Government Pleader (for short 'HCGP') accepted notice for respondents. Coordinate Bench heard the learned Senior Counsel appearing for petitioner and an interim order came to be passed as under:
(3.) Pursuant to above direction, detenue came to be released on 06.05.2021. An application under Section 151 CPC has been moved by the State on 27.05.2021 for vacating the interim order dated 05.05.2021, for the reasons assigned therein. On the same day, statement of objections to the writ petition has also been filed.