AQEEL JAMIL KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is challenging the impugned detention order dated 2-2-2001 passed under S. 3 (2) of the National Security Act. Several grounds have been taken in the petition, but since we are allowing the petition on the very first ground it is not necessary to go into the other grounds.

(3.) The petitioner is a bus driver who is a Muslim. On 10-1-2001 he was driving his bus. At 2.30 P.M. there was a collision between the bus and a cyclist Manoj, and Manoj sustained injuries. It appears that Muslims came to support the petitioner and Hindus came to support Manoj and there was stoning and some quarrel.