SUNIL CHACHUDA Vs. STATE OF U. P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of respondent no.3 is taken on record.

(2.) Heard Sri Sujan Singh, learned counsel for the petitioner, Sri Amit Sinha, learned A.G.A. for the State and Sri Om Prakash Mishra, learned counsel for the respondent no.6- Union of India.

(3.) The instant application has been filed seeking quashing of the impugned detention order dtd. 30/1/2023, passed by the respondent no.3- District Magistrate- Hapur, which was confirmed by the respondent no.2- State Government, vide order dtd. 13/3/2023, in terms of Sec. 12 (1) of the National Security Act, 1980 (hereinafter referred as 'the Act'), on 13/3/2023, which was subsequently extended vide order dtd. 27/10/2023.