J BUJJI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) HEARD .

(2.) THE legal position in this regard is settled by a decision of the Hon'ble Supreme Court in Makhan Singh Tarsikka v. State of Punjab (1) : AIR 1952 SC 27, para '4' thereof is extracted hereunder: -

(3.) IN view of the said question of law having been decided by the Hon'ble Supreme Court as well as this Court, the orders impugned herein also cannot be sustained on that ground. Hence, while leaving the other contentions of the respective petitioners open, the impugned orders are set aside. The detenus shall be released forthwith, unless they are required in connection with any other case.