(1.) The detenu himself is the petitioner herein. He has been detained under the National Security Act, vide detention order dated 08.10.2013 on the file of the second respondent vide proceedings in C. No. 03/NSA/IS/2013. The case in brief, is as follows:
(2.) In the counter filed by the 2nd respondent/Commissioner of Police, it is stated as follows:
(3.) Learned counsel appearing for the petitioner/detenu attacked the order of detention passed under the National Security Act, on two grounds viz.,