INDER PRAKASH Vs. EMPEROR

JUDGEMENT

(1.) Inder Prakash and 21 other persons have applied individually from jail under Section 491, Criminal P. C. These persons are in jail under the orders of the District Magistrate, Etah, passed on various dates between 3rd and 14th February 1948, Those ordered to be detained on 3rd February are Ram Adhar, Ram Charan, Om Narain, Seoti Prasad, Parmeshwari Dayal and Ram Prakash. Inder Prakash, Ravindra Kumar, Shanti Sarup, son of Raghubar Sahai, Vishesh Chandra, Shanti Sarup son of Har Prasad and Shankar Singh were arrested on 5th February. The rest were ordered to be detained after 5th February.

(2.) The grounds of detention supplied under Section 6, U. P. Act IV [4] of 1947 to all the persons arrested on the 3rd and to all the persons arrested on the 5th February, except Shanti Sarup son of Har Prasad, and Shankar Singh were as follows:

(3.) The ground supplied to the other detenus were In practically identical terms and were: That you being a member of the Rashtriya Swayam Sewak Sangh, an unlawful association, are indulging in dangerous subversive activities, spreading alarmist statements and rumours and promoting communal and political friction and that it is most unsafe to allow you to remain at large.