SATVIR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed against the impugned detention order dated 2-5-2001 Annexure 1 to the petition passed under National Security Act.

(2.) We have heard counsel for parties.

(3.) In the grounds of detention, copy of which is Annexure 2 to the petition, it has been stated that on 15-1-2001 at about 3.45 P.M. one Madan Pal and his son Subhash were returning home with witnesses, When they reached near the house of the petitioner Satvir, the petitioner and some other persons armed with deadly weapons came out of the house and accosted them. The petitioner said that Subhas had given evidence in a case and hence he should be killed. On hearing this Subhas started running and the petitioner and his asso-ciates surrounded him and attacked him with deadly weapons and killed him. They did not allow others to come for helping Subhash. Due to this incident and firing, there was panic and terror in the Village and people ran inside their houses and public order was disturbed and a first information report was lodgedin this connection. It is alleged that the petitioner and his assoc-iates committed the incident because Subhash had given evidence on 8-12-2000 in Suit No. 82 of 1996 before the Civil Judge, Meerut. The news of the incident was published in Dainik Jagran and Amar Ujala on 16-1-2001. The petitioner was in jail and was trying to get bail. Hence the impugned detention order was passed.