KAALU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State.

(2.) This petition is filed challenging the order dtd. 19/2/2024 passed by the District Magistrate, Ghaziabad in exercise of power under Sec. 3 (2) of the National Security Act, 1980 (herein after referred to as 'NSA') and all the consequential orders dtd. 2/4/2024, 5/4/2024, 9/4/2024 and 16/4/2024 passed by the respondents vide which the petitioner is directed to remain in preventive detention for one year.

(3.) Brief facts of the case are that an F.I.R. dtd. 23/10/2023 was registered vide Case Crime No. 0611 of 2023 under Ss. 147, 148, 149, 302 and 404 of IPC at Police Station - Teelamod, Trans Hindon Commissionerate Ghaziabad. In the F.I.R., there were nine persons named as an accused along with three unknown persons.