PANNA LAL Vs. STATE

JUDGEMENT

(1.) Panna Lal, a detenu under the National Security Act, 1980, has challenged the legality of the order passed on 19th December, 1984, by Shri S.S. Jog, Commissioner of Police, Delhi, in exercise of powers under Sub-section (2) of Section 3 of the Act. The order was passed by the said Commissioner of being satisfied that the detention of the petitioner was necessary with a view to preventing him from acting in a manner prejudicial to the maintenance of public order.

(2.) The petitioner was detained on 20th December, 1984, in pursuance of the detention order. He was supplied with the grounds of detention on 23rd December, 1984.

(3.) in the petition various grounds have been raised. However, in the view which we are taking it is not necessary to deal with each of them as we are of the opinion that none of the grounds of detention is connected with maintenance of public order.