RAHMAT ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) - Heard Shri P. N. Tripathi, learned counsel for the petitioner and the learned Government Counsel.

(2.) The petitioner is challenging the impugned detention order dated 16-8-2000. Annexure No. 1 to the writ petition passed under The National Security Act.

(3.) We have carefully perused the impugned detention order as well as the grounds of detention of the petitioner and the police report. It appears that the petitioner is a resident of a village in district Basti having majority of Muslims and only a few houses of Harijans. The allegation is that on 24-7-2000 at about 8 P.M. Kumari Kiran, who is a Harijan of that village, had taken a goat and went inside a room to tie the said goat. At that time the petitioner entered the room and bolted it from inside and after threatening Kumari Kiran raped her. It is alleged that Kumari Kiran was about 14 years of age. Some people tried to intervene when Kumari Kiran started screaming and these persons caught hold of the petitioner but then his relations came and freed him forcibly and threatened that if those Harijans do any thing they will be murdered.