SAUD AKHTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Malay Prasad alongwith Ms. Saloni Mathur and Ms. Tanya Makker, learned counsel for the petitioners; Sri Arvind Singh, learned counsel for the Union of India and Sri A.N. Mullah and Sri S.A. Murtaza, learned A.G.A. for the State respondents.

(2.) Present Habeas Corpus Writ Petition under Article 226 of the Constitution of India is preferred seeking following reliefs:-

(3.) It appears from the record that on 31/3/2022 the District Magistrate, Kanpur Nagar has passed an order of detention under Sec. 3 (2) of the National Security Act, 1980 [NSA, 1980]. In passing the said detention order, the District Magistrate felt satisfied that since it was necessary to prevent the petitioner no.1 from acting in any manner prejudicial to the maintenance of public order, the passing of the order under NSA, 1980 was imperative. She based her satisfaction for invocation of proceedings under NSA, 1980 on the following grounds, which are reflected from the record:-