LAWS(ALL)-2019-7-101

FAIYYAZ QURAISHI Vs. UNION OF INDIA

Decided On July 17, 2019
Faiyyaz Quraishi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Dr. Abida Syed for the petitioner; Sri Jitendra Prasad Mishra for the respondent no.1; and Sri Deepak Mishra, learned A.G.A., for the respondents 2 to 5.

(2.) This habeas corpus petition questions the detention of the petitioner under the provisions of the National Security Act, 1980 (for short the Act, 1980) pursuant to the detention order dated 04.12.2018 passed by the District Magistrate, Budaun in exercise of its power under section 3(2) read with section 3(3) of the Act, 1980, which has been approved by the State Government, vide order dated 12.12.2018, under Section 3(4) of the Act, 1980, and has been confirmed, vide order dated 22.01.2019, under Section 12(1) of the Act, 1980. Initially, the detention was directed, provisionally, for a period of three months which was extended for a further period of three months, vide order dated 28.02.2019, and, thereafter, extended for a further period of another three months, vide order dated 29.05.2019, and, as on date, is to continue for a period of nine months with effect from 04.12.2018.

(3.) Briefly stated, the relevant facts of the case are that while the petitioner was confined in District Jail, Budaun in connection with Case Crime No.258 of 2018, P.S. Usaihat, District Budaun, under Section 3/5/8 of Cow Slaughter (Prevention) Act, he was served with the impugned detention order dated 04.12.2018 passed by the District Magistrate, Budaun along with grounds of detention.