DILEEP Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner prayed for issuing a writ in the nature of Habeas Corpus commanding the respondents to release the petitioner at liberty and to quash the detention order dated 2-11-1995, Annexure-3 to the petition. The District Magistrate, Moradabad passed an order under S.3(ii) of the National Security Act, 1980, hereinafter referred to as 'the Act', on the basis of an offence committed on 12-10-1995 in Mohalla Lal Bagh P.S.Mughalpura district Moradabad. It is alleged that an accident took place on 12-10-1995 when a Hindu girl Km. Gita Bhutani aged about 15 years was returning to her house from tution at about 9 p.m. a muslim scooter driver hit Km. Gita Bhutani on road near Lal Bagh. Her father Nathu Ram Bhutani got an F.I.R.registered at P.S.Mughalpura under S.279/338, I.P.C.It is in the grounds of detention that the petitioner along with his associates started spreading false news and information, which resulted in instigating the communal feelings between Hindu and Muslim. The result of the rumour and news spread by the petitioner and his associates was that there was an exchange of brick-batting between the people present there and one community started attempting to assault the other. It is said that the petitioner with his associates Charan Singh. Subhash, Suresh, Naresh, Teju and others had jointly started pelting brick-bats on people of the muslim community and the police, which created a terror and panic in the locality. The people of the locality on account of terror, apprehension and fear shut the doors and windows of their houses, which completely disrupted the public peace and order. The Sub-Inspector of Police of P.S.Mughalpura lodged a report under Ss. 147, 307, 336 and 504, I.P.C.against Subhash Tewari. It is said that during investigation of the said case sufficient evidence was collected against the petitioner. Sri Wakar Ahmad r/o. of Mohalla Kanungoyan P.W.Mughalpura lodged another report under Ss. 336, 323 and 504, I.P.C.and Shahadat Hussain alias Chhotey R/o, Mohalla Nawabpura Pulia Ghosian P.S.Nagphani also lodged an F.I.R.under S.307/504, I.P.C.It is said in the grounds of detention that all these F.I.Rs, had been lodged on account of the deeds of the petitioner spreading false rumours and news on 12-10-1995. It is also said that on account of the communal feelings and tensoin, which was created on account of the facts and deeds of the petitioner on 12-10-1995 at 23.30 hours in Mohalla Nawabpura P.S.Nagphani one Hindu young man Prem was assaulted by knife and iron rod and he was admitted in the district hospital at Moradabad in a precarious condition. Sri Mohan Singh r/o. Mohalla Nawabpura got an F.I.R.registered at P.S.Nagphani, Moradabad under S.307, I.P.C.which is also pending investigation.

(2.) It is said in the ground of detention that on account of daring and criminal acts of the petitioner, which created communal tension and raised hatred between Hindu and Muslim communities, atmosphere of terror, and lawlessness had been created and the law and order situation had become disrupted. The detaining authority on the basis of the aforesaid facts and circumstances having satisfied that in case the petitioner is released on bail there was likelihood of commission and repetition of such acts which was likely to disturb and disrupt the public peace and law and order situation, passed the order detaining the petitioner under the National Security Act.

(3.) The petitioner was arrested on 12-10- 1995. He applied for bail and was granted bail on 14-11-1995. The detention order was executed and served on the petitioner in jail through the jail authorities on 2-11-1995. The grounds of detention was served on the petitioner on 2-11-1995 along with the detention order, a copy of which is annexed as Annexure-A to the petition.