AHIR BHAYA RAMDE Vs. SANJAY PRASAD

JUDGEMENT

(1.) xxx xxx xxx.

(2.) Now, this petition is required to be allowed on the first contention and, therefore, it is not necessary to deal with the other contentions raised in the petition, which are also quite favourable to the detenu. Mr. Thakkar for the petitioner submitted that as can be seen from the three cases registered against the detenu, the first one is of 1992 and the last one is of 1994, which was registered on 11-2-1994. Exactly after one year from the registration of the last offence, i.e. on 17-2-1995, the order of detention came to be passed. Hence, in view of the decision of the Supreme Court in P. N. Paturkar v. S. Ramamurthi AIR 1994 SC 656, the impugned order is required to be set aside.

(3.) xxx xxx xxx.