JAI PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) These three habeas corpus petitions question detention orders, dated 16th April, 2019, separately passed against the petitioners by the District Magistrate, Etah in exercise of powers under Section 3(2) read with Section 3(3) of the National Security Act, 1980 (for short the Act, 1980).

(2.) Today, counter affidavit of respondents 2 and 4 have been filed by the learned AGA in each of the three petitions, which have been taken on record. The learned counsel for the petitioners stated that he does not wish to file reply to those affidavits and has prayed that the petitions be heard finally.

(3.) As the petitioners are co-accused and the detention order separately passed against them are based on identical grounds, with the consent of learned counsel for the parties, these petitions are being decided by a common judgment and order.