BRAHM PRAKASH Vs. LT GOVERNOR

JUDGEMENT

(1.) The Commissioner of Police by his order dated 29th April, 1999, was satisfied, that with a view to preventing Mr. Brahm Prakash, son of Mr. Rishal Singh, resident of A-75, Shankar Garden, Vikas Puri, New Delhi, aged about 45 years, from acting in any manner prejudicial to the maintenance of public order, it was necessary to make an order directing that Brahm Prakashbe detained. Consequently, while exercising powers conferred vide Sub-section (2) of Section 3 of the National Security Act, 1980 (for short 'the Act') as delegated to him vide Government of National Capital Territory of Delhi's Order No. F.2/1/88/HP 11 (Pt)/2125, dated 16th April, 1999, directed that Brahm Prakash be detained and kept in Central Jail, Tihar, New Delhi.

(2.) The aforesaid order was scrutinized in accordance with law by the Lt. Governor of the National Capital Territory of Delhi, who, being satisfied on perusal of the grounds of detention and other material placed before him that it was necessary to detain Brahm Prakash with a view to preventing him from acting in any manner prejudicial to the maintenance of public order, in exercise of powers conferred upon him by Sub-section (4) of Section 3 of the Act approved the order of the Commissioner of Police dated 29th April, 1999 detaining Brahm Prakash and further directed that Brahm Prakash be kept in custody in Central Jail, Tihar, New Delhi.

(3.) Pursuant thereto, the petitioner, Brahm Prakash, was detained on 8th May, 1999. He was supplied with the detention order as also the grounds of detention.