RASHID HASAN ROOMI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Section 491 of the Code of Criminal Procedure a challenge is raised to the validity of the petitioners' detention in the district jail, Fatehpur, in pursuance to an order purporting to be under Foreigners Internment Order, 1962, and it is prayed that he be set at liberty.

(2.) HAVING heard learned counsel for the parties at some length, we directed yesterday that the petitioner be set at liberty forthwith. We now propose to give our reasons for the order.

(3.) THE undisputed facts which are relevant to the questions in controversy are of somewhat unusual nature and raise interesting questions of law.