RAVINDRA SINGH Vs. SUPT DISTRICT JAIL BULANDSHAHR

JUDGEMENT

(1.) HEARD Counsel for the petitioner. Sri K. M. Pandey has ap peared for the respondent.

(2.) IT has been stated in paragraph 10 of the petition that the detaining authority did not infrom the petitioner that he can make a representation to the detaining authority. This allegation is not disputed. Hence in view of the Division Bench decision of this Court in Jai Prakash Shastri v. Adhikshak, Janpad Karagar, 2001 (1) JIC 674 (All), the petition is al lowed. The impugned order dated 9-11-2000 is quashed. The petitioner shall be released forthwith unless he is required in some other Criminal or preventive deten tion case. Petition allowed. .