MUJKIRODDIN SAMSODDIN MALEK Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr. Divyeshvar waives service of notice of rule on behalf of opponent No.1 and learned AGP Mr. Yagnik waives service of notice of rule on behalf of

(2.) Heard learned advocate Mr. Mangukiya for the applicant, learned AGP Mr. Rohan Yagnik for opponent - jail authority and learned advocate Mr. P.Y. Divyeshvar for the opponent No.1. Perused the averments of this petition as well as records of Special Civil Application No.12211 of 2015.

(3.) Pending hearing of the Special Civil Application inter alia challenging order dated 22.7.2015, whereby the opponent No.3 has recorded order of detention under section 3(2) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as "the Act" for short), the applicant has prayed to suspend further implementation and execution of order dated 22.7.2015 and further prayed to direct the opponent No.3 to set at liberty the applicant forthwith by passing appropriate order of bail on such terms and conditions as may be imposed by this Court.