VIJAY NARAYAN SAUDEKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS writ petition has been filed by the detenu praying this court to issue a writ of habeas corpus or any other appropriate writ, order or direction quashing and setting aside the order of detention passed against the petitioner by the Commissioner of Police, Brihan Mumbai vide D. O. No.93/pcb/zone II of 1995 dated 16th November 1995 and directing the petitioner-detenu to be released forthwith.

(2.) THE first Respondent in exercising his powers conferred by sub-section 2 of Section 3 of the National Security Act, read with government order Home Department (Special) No. N. S. A. 2395/1/spl-3 (B) dated 19th August 1995 directed Vijay Narayan Saudekar to be detained under the said Act in order to prevent him from acting in any manner prejudicial to the maintenance of the public order.

(3.) AN affidavit has been filed by Shri Chandrasen Azad Officiating Commissioner of Police Greater Bombay in this writ petition.