DEEPAK SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Singh, learned counsel for the petitioner, Sri N.D. Rai, learned counsel for the Union of Indian and Sri Patanjali Mishra, learned AGA appearing for the State.

(2.) The present is a habeas corpus writ petition seeking release of the petitioner from the alleged illegal detention and for quashing the impugned order dated 26.4.2018 passed by District Magistrate, Gorakhpur under Section 3(2) of the National Security Act, 1980.

(3.) The order under challenge is the detention order dated 26.4.2018 passed by the State-respondent, which was subsequently approved on 29.5.2018 and confirmed on 5.6.2018. The said order was thereafter extended vide order dated 5.6.2018 (Annexure-1) to the counter affidavit filed on behalf of State [Deputy Secretary of Uttar Pradesh Home (Confidential) Department, U.P. Civil Secretariat, Lucknow]. This extension was made for a period of three months.