ANIRUDHA Vs. DIST MAGISTRATE ALLAHABAD

JUDGEMENT

(1.) The petitioner Anirudha alias Baroo has filed this Habeas Corpus petition under Art.226 of the Constitution for quashing the orders of detention dt. 6-10-1986 and 12-11-1986. He has also prayed for his production before the Court.

(2.) The order of detention dt. 6-10-1986 was passed against the petitioner under S.3(2) of the National Security Act (hereinafter to be referred as the Act). The order of detention was passed by the District Magistrate, Allahabad, in order to prevent the petitioner from acting in any manner prejudicial to the maintenance of public order as the petitioner was likely to be enlarged on bail in a pending case against him under Ss.307/153-A, I.P.C. and in another case under Ss.4/5 of the Explosives Act registered against him.

(3.) The detention order was served on the petitioner along with the grounds of detention. The petitioner asserts that he made representation against it but from the side of the respondents making of the representation is denied. In his petition the petitioner has taken up the ground of undue delay at different stages and levels before confirmation of the detention order. But this point was not pressed by the learned counsel for the petitioner during the course of his arguments before the Court. No undue delay at any level or stage in dealing with the matter of detention of the petitioner has been made out.