R L REDDY NARSAYYA Vs. PROVINCIAL GOVERNMENT

JUDGEMENT

(1.) THIS is an application for his release under S. 491, Criminal P. C, by R. L. Reddy, storeman, Bengal Nagpur Railway, Nagpur, whose detention was ordered for a period of six months on 31st July 1948 by the Provincial Government, Central Provinces and Berar, under; Section 2 (1) (a), C. P, and Berar Public Safety Act, 1947. On the same date, he was, in accordance with Section 5, ibid, issued the following grounds of detention and particulars:

(2.) THE applicant in his application denied that he was a prominent member of the Communist party or that it had decided to arm the masses and to start a peoples' army with the object of overthrowing the Government established by law, but he admitted that he had been elected Secretary of the B N. R. Labour Union (Motibagh Branch) which was a registered trade union. He denied that be actively tried to foment or incite' strikes with intent to cause unrest among railway employees in Nagpur and pointed out that he had no connexion with the employees of railways other than the Bengal Nagpur Railway.

(3.) HE denied that he had attended a secret meeting convened by Shri C. P. Muhta on 29th May 1948, that any such meeting had taken place or that instructions had then been issued to the local Communist party to agitate for a city allowance and the re-opening of cheap grain shops for railway employees. He added that on that date, the Bengal Nagpur Railway had several cheap grain shops and that Shri C. P. Mehta was in Balaghat.