MANISH BAHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was first detained under Section 3(2) of National Security Act, 1980 for one year by order dated 17.5.1999 passed by R-3 to prevent him from acting in any manner prejudicial to the maintenance of public order. This order was approved on 20.5.1999. Petitioner made a representation against it which was rejected and the order was confirmed by R-l on 21.6.1999.

(2.) Petitioner challenged this in Cri.W.809/98 which was allowed and his detention order quashed by court order dated 14.12.1999. He was consequently released from detention pursuant thereto after serving approximately seven months' detention.

(3.) Respondents, however, took appeal against this order before the Supreme Court which over-turned it by judgment dated 9.7.2001 holding thus:-