LAWS(ALL)-1985-4-67

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

Decided On April 02, 1985
SIMMI Appellant
V/S
State of U.P. and Ors. Respondents

JUDGEMENT

(1.) The petitioner has come up to this Court under Art. 226 of the Constitution against an order passed by the District Magistrate, Moradabad, dated 6th of Nov, 1982 (Annexure -I) to the writ petition. The order was passed under S. 3(2) of the National Security Act. According to the petitioner, the order is yet to be served on him. The petitioner stated that although the order was passed on the 6th of Nov, 1982, it has not yet been served on him. He further states that although he was in jail in connection with Crime No. 463/82 under S. 302/201, I.P.C., but no effort was made to serve the impugned order dated 6th Nov., 1982. Further, the petitioner was an accused in Sessions Trial No. 43/83 and was attending the Court almost every day and in spite of the knowledge about this case, the impugned order was not served on him. The petitioner also states that the Sessions Trial ended in acquittal for him in Sept, 1984. He has also asserted that he is a respected law abiding citizen and the reasons contained in Annexure -II for passing the impugned order (Annexure -I to the writ petition) are baseless and erroneous. His case further is that the order passed by the District Magistrate does not show that there was application of mind, but it appears that the order was passed in a mechanical way without application of mind. A perusal of Annexure -II to the writ petition indicates that the area of Jama Masjid in the city of Moradabad was a sensitive area in respect of communal disturbances. In Sept, 1982, two dead bodies were found in the area on two different dates which increased the tension in the entire city. Festival of Baqrid was celebrated on the 28th Sept., 1982 in the midst of very acute tension. On the 29th Sept., 1982 some Hindus attacked two Muslims near Ram Ganga Bridge, one of whom was killed on the spot and the other received grievous injuries. The petitioner along with 15 other persons made a plan for killing Hindus. Further recital indicates that a photographer Kuldeep was taken by Dr. Atkar near the Masjid where the photographer was killed and his body was put in the main -hole connecting the sewer. The dead body was recovered on the 4th of Oct, 1982 for which Crime No. 463/82 under S. 302/201, I.P.C. was registered.

(2.) Learned counsel for the petitioner Shri D.S. Misra argued that apart from the petitioner, the District Magistrate had passed orders under National Security Act against many of the persons named along with the petitioner in Annexure -II to the writ petition. Two of them Shahzada Habeas Corpus Writ No. 6311/83 decided on 28 -7 -1983 (1984 Cri. L.J. NOC 1) and Shakkan Civil Misc. Writ No. 6414/83 decided on 9 -8 -1983, filed Habeas Corpus Petitions in this Court, though separately. Their detention was quashed by separate orders in two separate petitions. In the case of Shahzada, the Division Bench observed that even though the Station Officer, Mughalpura submitted a report on 6 -10 -1982 suggesting detention of two persons viz., Mumtaz Husain alias Laddan and Mohammad Yunus in connection with the murder of Kuldeep and on the basis of that report the District Magistrate passed an order for their detention, and thereafter the District Magistrate ordered for the detention of four more persons on identical report on 13 -10 -1982, the District Magistrate did not consider it necessary to detain Shahzada and it was only when the Police submitted a third report seeking his detention that the order for his detention was passed. Their Lordships then observed:

(3.) In the case of Sheikh Serajul v/s. State of West Bengal : AIR 1975 SC 1517, the Supreme Court has held: