(1.) THIS writ petition has been filed by the petitioner praying this court to quash and set aside the order of detention bearing No.2 PCB/Zone-V/1996 dated 23.1.1996 and consequential release of the Petitioner forthwith.
(2.) THE order of detention dated 23.1.96 came to be passed by the first Respondent viz., the Commissioner of Police, Brihan Mumbai under the National Security Act, 1980. In the said order the first Respondent, exercising his powers conferred under sub section 2 of section 3 of the National Security Act, 1980 read with Government order Home Department (Special) N.S.A.2395/1/SPL-3(B) 20th November 1995 further directed that the petitioner be detained under the said Act.
(3.) THE grounds of detention served on the Petitioner start thus:-