HAMZA BIN OMER Vs. COMMISSIONER OF POLICE HYDERABAD

JUDGEMENT

(1.) This is a petition for the issue of a writ of Habeas Corpus to direct the respondents herein to produce the detenue, Hamza Bin Omer alias Zaffar s/o Omer Bin Ali, at present detained at Hyderabad Central Jail, Chanchalguda, Hyderabad and to set him at liberty forthwith.

(2.) The detenue was arrested and detained under the National Security Act in pursuance of O. No. 11/NSA/TS/1982 dated 7-9-1982 passed by the Commissioner of Police, Hyderabad (Ist respondent), and is at present lodged in the Central Jail. The order of the detention served on the petitioner reads as follows :

(3.) The grounds of detention dated 10-9-1982 were later served on the detenue on 11-9-1982 through the Superintendent, Central Jail (3rd respondent). The Grounds of Detention read :