DEVENDRA KAUR NIRANJAN SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH the present petitions can be disposed of by a common order as the same relate to co-detenus and the facts of each of them are practically identical to each other.

(2.) THOUGH several grounds have been raised for impugning the orders of detention, it is enough to mention only one of them as the same, in our view, is sufficient to dispose of the present petitions.

(3.) IN the context, Shri Karmali has pointed out that in the grounds of detention the Detaining Authority has observed that the residential premises of Niranjan Singh Dalip Singh Bhullar, father of Deshpal, who is detenu in Criminal Writ Petition No.1447 of 1994, were searched from where some incriminating documents were recovered. A telephone bill for Telephone 6124050 at Flat No.C-1, Royal Diamond Park, Datta Mandir Road, Santacruz (East), Bombay-55 was also recovered. Shri Karmali next drew our attention to a seizure panchanama which enumerates eleven documents which were seized from the residence of Niranjan Singh DalipSingh Bhullar. Though, the documents mentioned in the panchanama, according to the Detaining Authority, are incriminating, the same are not placed before the detaining authority and the same are not furnished to the detenus.