RAJEEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant Habeas Corpus Petition under Article 226 of Constitution of India has been filed by the petitioner, Rajeev Singh , through his next friend/wife Smt. Kiran Singh, challenging the validity and correctness of the order of detention dated 25.10.2020 passed by the District Magistrate, Hardoi (respondent no.2) (hereinafter referred to as "Detaining Authority" ) under Sub-section (2) of Section 3 of the National Security Act, 1980 (hereinafter referred to as "Act, 1980" ) contained in Annexure No.2 to the writ petition on being satisfied that the detention of the petitioner was necessary with a view to prevent him from acting in any manner prejudicial to the maintenance of public order as well as confirmation order dated 08.12.2020 passed by the Under Secretary, Home (Confidential) Department, Government of U.P., Lucknow (respondent no.2) contained in Annexure No.1 to the writ petition.

(2.) Heard Shri Pawan Kumar Pandey, learned Counsel for the petitioner/detenue and Shri S.P. Singh, learned Additional Government Advocate for the State and perused the material brought on record.

(3.) No one is present on behalf of the Union of India to press this petition.