NALLAPAREDDI CHANDRASEKHARA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS is a petition for the issuance of a writ of Habeas Corpus releasing the detenu by name Nallapareddi Chandrasekhara Reddy.

(2.) THE order of detention was passed under Section 3 (1) (a) (ii) of the Maintenance of Internal Security Act, 1971 on 2-l-1973. The detenu was arrested and detained in the Central Jail, Nellore on 3-1-1973. It may be mentioned here that the order was passed in Nel-lore itself by the District Magistrate. The grounds for detention were communicated to the detenu on 8-1-1973. It is also stated, that the Government approved, of the detention under Section 3 (3) on 9-1-1973.

(3.) THE detention is assailed on two grounds. The first of them is that the grounds were communicated to the detenu more than 5 days after his detention; secondly, that some grounds are irrelevant or vague.