ANKIT TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The arguments of this case concluded at the close of the Court hours on 19.05.2017. We then made the following order. We then made the following order:-

(2.) Here are the reasons:

(3.) By means of the present Habeas Corpus Writ Petition, the petitioner has challenged the validity of the detention order dated 31.08.2016 by District Magistrate, Farrukhabad (respondent no.3) in the exercise of his power under section 3(2) of the National Security Act, which, along with the ground of detention was served on the petitioner while he was in District Jail, Farrukhabad on account of his being accused in Case Crime No. 798 of 2016 under Sections 147, 148, 149, 354B, 323 and 504 I.P.C. read with Section 7 of Criminal Law Amendment Act; Case Crime No. 800 of 2016 under Sections 147, 148, 149, 307, 336, 186, 353, 332, 427 I.P.C read with Section 7 of Criminal Law Amendment Act and Section 3/4 of Social Property Damage to Protection Act, 1984 and Case Crime No. 801 of 2016 under Sections 147, 148, 149, 323, 504 and 336 I.P.C., which were registered vide three different first information reports lodged by informant/complainant Km. Nisha, S.I. Sanjeev Singh Rathore and Sri Islam Chaudhary, respectively, in respect of the incidents, which had allegedly taken place on 13.08.2016, containing allegations against the petitioner and his accomplices regarding eveteasing and abusing girls and thereafter causing damage to public property.