CHANDER PARKASH AGGARWALA Vs. DISTRICT MAGISTRATE OF DELHI

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for the issue of a writ in the nature of habeas corpus.

(2.) On November 16, 1966, the District Magistrate, Delhi, in pursuance of the provisions of sub-clause (ii) of clause (a) of sub-section (1) of section 3 of the Preventive Detention Act, 1950 (hereinafter referred to as "the Act") made an order that Shri Chander Parkash Aggarwal alias C.P. Aggarwal be detained.

(3.) Sub-section (2) of section 3 of the Act enables a District Magistrate, if satisfied as provided in sub-clauses (ii) and (iii) of subsection (1) of section 3 of the Act, to make an order of detention. Sub-clause (ii) and ii) read as follows :-