IDRIS Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of this habeas corpus petition the petitioner Idris has challenged the detention order dated 3-7-1999 passed against him by respondent No. 3 (District Magistrate Bulandshahr ) under Section 3(2) of the National Security Act, 1980 and his continued detention thereunder.

(2.) . Affidavit and counter-affidavits have been exchanged between the detention the parties.

(3.) . We have heard Sri Sunil Kumar, learned counsel for the petitioner, learned A.G.A. for respondents No. 2, 3 and 4 and the learned counsel representing respondent No. 1 - Union of India. The record has also been examined by us. The grounds of detention of the Petitioner have been annexed as Annexure 1 to the writ petition. According to them, in between the night of 13/14 th June, 1999 at a distance of 50-60 yards from Ganga Ghat Basi within Police Station Narsena, District Bulandshahr, 60 or 65 calves aged between 1 and 1 1/2 year had been slaughtered with a planning and the beef had been carried to Delhi on trucks etc. for sale. 40 heads of calves, 192 legs and 9 skeletons had been found there. The petitioner was allegedly one of the offenders of this crime whose complicity came to be known during investigation consequent upon the lodging of the first information report the following day by one Om Prakash at 12.30 P. M. The news of slaughtering of calves at such a large scale spread like wild fire and communal tension was created in the area. Public order was disturbed. Steps had been taken to maintain public order by deploying police force in the area inhabited by mixed population of different communities A case under the U.P. Prevention of Cow Slaughter Act has also been registered.