ABBAS ANSARI Vs. ADHICHAK JANPAT KARAGAR

JUDGEMENT

(1.) Heard Sri Dayashankar Mishra, learned Senior Counsel assisted by Sri Abhishek Mishra and Sri Chandrakesh Mishra for the petitioner, learned Additional Advocate General, Sri P.C. Srivastava, assisted by Sri J.K. Upadhyaya and Shri Vikas Sahai for the State and Ms. Annapurna Singh Chandel, learned counsel on behalf of the Union of India.

(2.) The instant writ petition has been filed seeking quashing of the impugned detention order dtd. 18/9/2023 passed by the respondent no. 2-District Magistrate, Chitrakoot under Sec. 3(2) of the National Security Act, 1980 (hereinafter referred as 'the Act, 1980'), which was subsequently confirmed by the State Government vide order dtd. 2/11/2023 for a period of three months from the date of the detention of the petitioner i.e. from 18/9/2023. Thereafter, the said detention order was again extended on 11/12/2023 by the State Government for a period of six months with effect from 18/9/2023.

(3.) The facts, in brief, are that the petitioner herein was detained vide order dtd. 18/9/2023 passed by the District Magistrate- Chitrakoot, under Sec. 3(2) of the Act, 1980 having been authorised under Sec. 3(3) of the Act, 1980. The said order was approved by the State Government under Sec. 3(4) of the Act, 1980 on 25/9/2023 and the matter was referred to Advisory Board. After receiving the report from the Advisory Board, the said detention order was confirmed in terms of Sec. 12 (1) of the Act, 1980 by the State Government on 2/11/2023 whereby the petitioner was detained for a period of three months from the date of initial detention order i.e. 18/9/2023. The detention of the petitioner herein was again extended vide order dtd. 11/12/2023 for a period of six months from the date of initial detention.