SANCHIT GUPTA Vs. STATE OF AND ORS.

JUDGEMENT

(1.) Heard Sri Swetashwa Agarwal, learned counsel for the petitioner, Sri Deepak Mishra, learned counsel for the Union of India and learned AGA for the State.

(2.) This habeas corpus writ petition has been filed by the petitioner Sanchit Gupta with a prayer to issue a writ order or direction in the nature of certiorari quashing the detention order dated 20.08.2015 (Annexure -4 to the writ petition) passed by the District Magistrate, Meerut respondent no.2 in the exercise of his power under Section 3(2) of the National Security Act 1980 (hereinafter after referred to as NSA) and to release the petitioner forthwith.

(3.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of the learned counsel for the parties, this writ petition is being finally disposed of at this stage.