ANANT MAHADEV MANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner is the editor of an English fortnightly called "new Spark" and he is a close friend of one Anant Mahadeo Mandekar, the detenu in this case, who is hereinafter referred to as the detenu. Prior to his detention, the detenu wag a record clerk in the New Kaiser. i-Hind Mills. In pursuance of a detention order dated lath May 1917, issued against him by respondent 1, who is the Commissioner of Police, Greater Bombay, the detenu has been detained since 15th May 1947, under Clause (a) of Sub-section (1) of Section 2, Bombay Public Security Measures Act, 1947. The petition is filed for an order that the detenu be set at liberty.

(2.) SECTION 2, Bombay Public Security Measures Act, 1947, provides as follows:

(3.) THE order No, 38 of 1947 under Section 2 (1) (a) of the said Act served on the detenu is on a stereotyped form in which the name of the detenu is inserted.