NIZAMUDDIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel Sri J. Lal has appeared for the Union of India.

(2.) The petitioner has challenged the impugned detention order dated 15-6-2001 passed under the National Security Act. Several points have been urged by the learned counsel for the petitioner but we are of the opinion that the very first point is sufficient to allow this petition.

(3.) The grounds of detention alleged that on 25-5-2001 at about 10.15 a.m. the petitioner and some of his associates who are Muslims attacked one Banwari Giri who is a Hindu with lathis and dandas. One Ram Sahai tried to intervene and he was shot dead by a pistol and this created terror in the area. In our opinion, this is a clear case of law and order and not of public order. No doubt the petitioner and his associates can be proceeded against under the ordinary criminal law but we are of the opinion that it is not a case of public order and hence the detention order is invalid vide T. Devaki v. Government of Tamil Nadu 1990 SCC (Crl) 348 : (AIR 1990 SC 1086), Mustak miya Jabbar Miya Shaikh v. M.M. Mehta 1995 SCC (Crl) 454 and Tarannum v. Union of India 1998 SCC (Crl) 1037.