(1.) The petitioner prays for a writ of certiorary for setting aside the detention order passed under Section 3(2) of the National Security Act, 1980 ('the Act" for short) by the District Magistrate, South Goa District, Margao. The petitioner also prays for a writ of habeas corpus.
(2.) The impugned detention order, according to the petitioner, was passed on 4th February, 2013 by the first respondent (hereinafter, referred to as the "Detaining Authority", detaining the petitioner at the Central Jail, Aguada from 11th June, 2013.
(3.) The petitioner contends that he is a citizen and national of India. This petition is filed by the petitioner's brother Abdul Hamed Shaikh, on his behalf who is his next friend and who looks after him presently. It is contended that the petitioner returned to Goa from Belgaum where he was residing since January, 2013 on account of death in his family. Upon returning to Belgaum, the petitioner was informed by his family members that they had received some message from his friends in Goa stating that Margao Police were looking for him in connection with some case.
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