MOHD SAHEEM Vs. DISTRICT MAGISTRATE KUSHI NAGAR

JUDGEMENT

(1.) Heard learned Counsel for Petitioner, Sri J.K. Sisodia, learned A.G.A. for the State and Smt. Raj Kumari Devi, learned Counsel for Union of India. Counter and rejoinder affidavits have been exchanged between Petitioner and respective Respondents.

(2.) The instant habeas corpus petition has been filed challenging the detention order dated 6.8.2010 passed by the District Magistrate, Kushi Nagar detaining the Petitioner under Section 3(2) of National Security Act, 1980 (hereinafter referred to as the 'Act'), which was confirmed by order dated 22.9.2010 passed by the State Government in exercise of powers under Section 12(1) of the Act.

(3.) On 21.6.2010, an F.I.R was registered against the Petitioner as case crime No. 592 of 2010 under Sections 489-B, 489-C Indian Penal Code at P.S. Kasaya, District Kushi Nagar with the allegation that 417 currency notes of Rs. 20 denomination totalling Rs. 9420/-, which were counterfeit, have been recovered from the possession of the Petitioner, who was involved in circulation of these fake Indian currency notes with inter-state ramifications.