TAUFIQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Syed Ali Murtaza and Sri Rishi Chaddha, learned counsel for the State.

(2.) Petitioner namely Taufique has filed the present Habeas Corpus Writ Petition under Article 226 of the Constitution of India praying for quashing of the impugned order of detention dated 21.10.2012 passed by District Magistrate, Jalaun in exercise of powers under Section 3 Sub-Clause (3) of the National Security Act, 1980 by virtue of which the petitioner has been detained and has further sought a writ, order or direction in the nature of mandamus directing the respondents to release the petitioner forthwith.

(3.) The writ petition has been filed interalia on the grounds that the petitioner was falsely involved by Sri Rajendra Singh Bhadoria S.O.G. Prabhari, District Jalaun who lodged an F.I.R. Dated 23.08.2012 in Case Crime No. 1575 of 2012 (Chick No. 492/12) under Section 489A, 489B and 489C I.P.C. against the petitioner and one Baura @ Iqbal son of Akbar Ali. It is also on record that accused had admitted that they were dealing in counterfeit currency notes which they used to obtain from one Saroj Kanjar and then they were circulated in the market by the petitioner.