SAGIR Vs. STATE OF U.P. AND ORS.

JUDGEMENT

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

(2.) This habes corpus writ petition has been filed by the petitioner Mohd. Sagir before this Court challenging the order dated 06.08.2014 (Annexure-1) passed by District Magistrate, Kanpur Nagar/respondent no.3 and order dated 23.09.2014 (Annexure-3) passed by State of U.P., through its Principal Secretary (Home) U.P. at Lucknow/respondent no.2.

(3.) The brief facts of the case are that the respondent no.3 District Magistrate, Kanpur Nagar in the exercise of his power conferred on him under Section 3(2) of the National Security Act (hereinafter referred to as the "NSA") passed an order of preventive detention on 06.08.014 against the petitioner, while he was confined in Central Jail, Kanpur Nagar on account of his being accused in case crime no. 201 of 2014, under Sections 285, 379, 411 IPC, P.S. Maharajpur, District Kanpur Nagar, case crime no. 202 of 2014, under Section 3/4 Prevention of Public Property & Damage Act, case crime no. 203 of 2014, under Sections 15(2) and 15(4) Petrol & Mineral Pipe Line Act, case crime no. 204 of 2014, under Section 3/5 Explosive Act, P.S. Maharajpur, District Kanpur Nagar. The order of detention dated 06.08.2014 as well as the grounds of detention under Section 8 of the NSA were served upon the petitioner through respondent no.4. The petitioner filed a representation under Section 11(1) of the NSA to the respondent no.4 before the respondent nos. 1 and 2.