(1.) In this writ petition, petitioner Govind Singh has questioned his detention under order dated 7-9-1999. (Anneuxre 1), passed by District Magistrate, Jhansi under Section 3(2) of the National Security Act, 1980, hereinafter referred to as 'Act'
(2.) Along with order of detention, petitioner, was also served the grounds on which basis detaining authority formed his satisfaction for detaining petitioner under the Act. From perusal of the grounds, it appears that on 25/08/1999, a meeting was being held by Sri Suresh Chandra Tiwari, Junior Engineer of Rural Engineering Service in the meeting hall of the Development Block, which was already scheduled Village Development Officers were attending this meeting. The proceedings of the aforesaid meeting had commenced when the petitioner, who is husband of Smt. Kallan Devi, Pradhan of village Khelar, at about 12.30 p.m. suddenly entered in the meeting hall. He went near the table of Suresh Chandra Tiwari and torned the agenda, Register of minutes and other Government documents and threw them away.Then he took out Slipper (indoor shoe) and started beating Suresh Chandra Tiwari on his face. The meeting was disturbed and the officers and employees present in the meeting hall and in the block premises fell under fear and terror and nobody could have courage to save Suresh Chandra Tiwari. The Government work in the block came to stand still. Officers and the employees left the block premises and went to safer places. On a written report lodged by Sri Tiwari, a criminal case was registered at Police Station Babina as Case Crime No. 215 of 1999, under Sections 332, 333, 353, 504, 427, I.P.C. and 7 Criminal Law Amendment Act. Injured Suresh Chandra Tiwari, Junior Engineer was referred to the Community Health Centre, Babina where he was examined at 2.50 p.m. On medical examination, it was revealed that Suresh Chandra Tiwari had suffered serious injury on his right ear and he was referred for specialised treatment. E.N.T. Specialist examined Suresh Chandra Tiwari on 27/08/1999 and after internal examination gave opinion that on account of injury received in the right ear, his hearing power has been lost. On account of the aforesaid daring criminal activities of the petitioner, commotion and fear prevailed amongst officers and employees and the entire Government work was stopped in the block premises and lock was put to the block building and public order was badly disturbed. On 29/08/1999, a meeting of the members of Union of the Diploma Engineers took place and they passed resolution against the incident of 25/08/1999 and requested the District Magistrate, Jhansi to arrest petitioner. The incident was also reported in newspapers having wide circulation.
(3.) Petitioner surrendered in the Court of II Additional Judicial Magistrate, Jhansi on 2nd Sept. 1999. He was remanded to the judicial custody. Petitioner made an application for bail same day in which 6-9-1999 was fixed for hearing. There was strong possibility of petitioner's being granted bail.