LAWS(DLH)-2021-8-156

AMIT PAL SINGH Vs. JOINT SECRETARY COFEPOSA

Decided On August 06, 2021
AMIT PAL SINGH Appellant
V/S
Joint Secretary Cofeposa Respondents

JUDGEMENT

(1.) These two writ petitions under Article 226 of the Constitution of India, essentially in the nature of writ of habeas corpus, have been instituted on behalf of Gopal Gupta, the petitioner in W.P.(CRL.) 1829/2020 and Amit Pal Singh, the petitioner in W.P.(CRL.) 1830/2020 (hereinafter collectively referred to as the 'detenu'), praying for quashing of detention orders bearing No. PD-12001/01/2020-COFEPOSA and PD-12001/02/2020-COFEPOSA respectively, both dtd. 21/1/2020, and for further directions that the detenu be set at liberty forthwith. FACTS OF THE CASE:-

(2.) The relevant facts qua the detenus, as are necessary for the adjudication of the subject writ petitions are briefly encapsulated as follows: -

(3.) A perusal of the grounds of detention, impugned in these proceedings reveal that the role assigned therein to detenu Gopal Gupta pursuant to the investigation carried out is that :-