AASHIF Vs. STATE OF U P

JUDGEMENT

(1.) These two habeas corpus petitions have been filed by uncle (Aashif) and nephew (Adil) questioning their detention under the provisions of the National Security Act (for short the Act, 1980) under separate detention orders dated 16th April, 2019, passed by the District Magistrate, Ghaziabad in exercise of powers under Section 3(2) read with Section 3(3) of the Act, 1980.

(2.) As the impugned orders seeking detention of the petitioners are based on identical grounds and the arguments advanced by learned counsel for the parties are same in both the petitions, with the consent of learned counsel for the parties, these petitions are being decided by a common judgment and order.

(3.) We have heard Sri Daya Shanker Mishra, learned senior counsel, assisted by Sri Sunil Singh and Sri Chandrakesh Mishra, for both the petitioners; Sri Deepak Mishra, learned A.G.A. for the State as well as the other State-Officers including the detaining authority in both the petitions; Sri G.P. Singh holding brief of Sri R.P.S. Chauhan for the Union of India in Habeas Corpus Petition No. 262 of 2019; and Ms. Annapurna Singh for the Union of India in Habeas Corpus Petition No. 564 of 2019; and have perused the record.