MANURAJ TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner with a prayer to issue a writ, order or direction in the nature of Habeas Corpus directing the respondents-opposite parties to produce the corpus of the petitioner before this Court and set him at liberty forthwith.

(2.) The respondent no.3 District Magistrate, Jalaun has passed the order dated 26.5.2015 whereby the petitioner has been detained in captivity for twelve months in exercise of power under section 3 (2) of the National Security Act 1980 (hereinafter referred to as Act).

(3.) We have heard learned counsel for the petitioner Sri Mahendra Pratap and Sri Syed Murtaza Ali, learned A.G.A. for the State as well as Sri T.A. Singh, learned counsel appearing on behalf of the Union of India.