MUNVWAR @ RAZAI @ MUNVWAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues raised in all the connected Habeas Corpus petitions are one and the same and hence they have been heard together and are being decided by this common judgment.

(2.) The petitioners herein have been detained under Sec. 3(2) of the National Security Act, 1980 (herein after referred to as "NSA").

(3.) In an incident occurred on 16.12.2019 at about 6:30 PM, a first information report was lodged against 85 named persons and 600 unnamed on 17.12.2019, by the informant namely S.H.O. Nihar Nandan Kumar at the Police Station Dakshin Tola, District Mau. The report of the sponsoring authority namely S.H.O., Police Station Dakshin Tola, District Mau addressed to the Superintendent of Police, District Mau was submitted on 27/28/8/2020. Pursuant thereto, by the letter dated 31.8.2020, the Superintendent of Police, District Mau had requested the District Magistrate, Mau to detain the petitioners by invoking powers under Sec. 3(2) of the NSA. On 3.9.2020, separate orders for detention of the petitioners were passed by the District Magistrate, Mau recording his satisfaction that the detention of the petitioner(s) was necessary in order to prevent them from acting in any manner prejudicial to the maintenance of the public order. At the time of the passing of the detention order, the petitioners herein were already in custody in the District Jail, Mau.