SANDHYA PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will dispose of both the writ petitions which are founded upon similar set of facts and allegations.

(2.) This petition is filed by mother of corpus namely Shubham Parmar against whom an order of detention has been passed by the District Magistrate (DM), Indore u/S.3(2) read with sub-section (3) of National Security Act, 1980 (NSA Act) against petitioner's younger son for acting in a manner prejudicial to the maintenance of public order. It is averred that detention order has been passed by DM founded upon an information of one Nilesh Chauhan against whom an FIR was registered by police station Rajendra Nagar at Crime No.356/2021 for allegedly selling fake Remdesivir injections and black marketing the said injunctions.

(3.) This petition is filed by Preeti Parmar wife of Bhupendra Parmar against whom impugned order dated 20/4/2021 is passed detaining him under the NSA Act. The factual foundation in both the matters are same. It is contended that on the basis of FIR against said Nilesh Chouhan, Bhupendra Parmar was also detained under the NSA Act.