(1.) We have already passed the operative portion of the order in open court on 25th October, 1989, and are giving reasons for the same by means of the present judgement.
(2.) Abhishekh Malviya alias Munnu has filed the present Habeas Corpus petition for a direction for setting the petitioner at liberty forthwith and for quashing his detention order dated 30th November, 1988.
(3.) According to the petitioner, police of police station Attarsuiya, Allahabad, due to pre-existing enmity got a false Case Crime No. 197 of 1988 under section 297, I.P.C. registered on 22nd September, 1988. While the petitioner was in jail after his arrest in the aforesaid crime the local police obtained orders for his preventive detention from the District Magistrate, Allahabad under Section 3(2) of the National Security Act (hereinafter referred to as the Act). The aforesaid order of detention was served on the petitioner in jail on 1st December, 1988, Grounds of detention of the petitioner are as follows :-
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