TANVEER PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No.13234/2020 are narrated hereunder.

(2.) The present petition has been filed by Tanveer Patel, whose father Usman Patel is in jail on account of detention order dated 31/08/2020 passed by District Magistrate, Indore. The petitioner's contention is that his father was arrested on 31/08/2020 and he has been sent to Indore Central Jail. His father has been informed about the ground of detention on 31/08/2020 itself and the order of detention has also been served to the petitioner's father on 31/08/2020.

(3.) Learned Senior Counsel has argued before this Court that in the detention order old and stale cases have been referred and there is no case after 2007 registered against the petitioner's father.