SHAHZADA Vs. SUPERINTENDENT DISTT

JUDGEMENT

(1.) We have already allowed the petition and ordered that the petitioner shall be set at liberty. We now proceed to give the reasons for our order.

(2.) The petitioner Shabzada was detained in the District Jail Moradabad on 6.11.1982 under Section 3 of the National Security Act. He filed this Habeas Corpus Writ Petition challenging the legality of that order and praying for his release.

(3.) The order of detention as mentioned above, was passed on 6.11.1982. It was, however, served on the petitioner on 5.4.1983 in the District Jail Moradabad after he surrendered in Court in connection with a criminal case on 4.4.1983. The ground of detention were supplied to the petitioner the next day i.e. 6.4.1983. A copy of the same is annexure 2 to the petition.