CHARAN SINGH @ PAPPU Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these Habeas Corpus petitions are directed against even dated but separate orders of detention passed by the District Magistrate, Shamli, under section 3 (2) of the National Security Act, 1980 (herein after referred to as the Act) detaining the two petitioners vide the two different orders and both dated 11.05.2013.

(2.) The facts involved and the incident are common to both the petitions and so also the question of law and arguments are also common to both. Therefore, with the consent of all the parties, they were tied together and are being decided by this common order.

(3.) Heard learned counsel for the respective parties and perused the records of both the petitions and with their consent they are being disposed off under the rules of the Court.