SANDEEP Vs. STATE OF U P

JUDGEMENT

(1.) AN incident took place in village Chaingravati district Bulandshaharat about 4.30 p.m. on 13.6.2007; a person was killed. An FIR was registered on the same date. On the basis of it a case, crime No. 176 of 2007 under Sections 302/34, 147, 148, 149, 120-B, IPC at Police Station Siyana, District Bulandshaharwas instituted.

(2.) THE petitioner was arrested in connection with the aforesaid criminal case on 25th June, 2007. A bail application was filed. It was rejected on 23.7.2007. Subsequently a detention order was passed against the petitioner on 31.7.2007 under Section 3(2) of the National Security Act, 1980 (the Act). It was approved by the State Government on 9.8.2007.

(3.) THE case of the petitioner was also considered by the Advisory Board. On the basis of the report of the Advisory Board, the detention was confirmed by the State Government. The petitioner was informed about the confirmation by the radiogram dated 28.9.2007.