ASIF Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Shahroz Khan learned counsel for petitioner and learned A.G.A. for the State.

(2.) Counter and rejoinder affidavits have been exchanged between petitioner and respective respondents.

(3.) The instant habeas corpus petition is directed against detention order dated 31.8.2009 passed by District Magistrate, Meerut, detaining petitioner under Section 3(3) of National Security Act 1980 (hereinafter referred to as the Act) while he was in district jail Meerut in connection with case crime No. 326 of 2009 under Sections 232, 234, 235, 420, 467, 468 I.P.C. read with Section 60/63 of Copyright Act, Police Station Lisari Gate, District Meerut.