SANJU ALIAS SANJAY Vs. STATE OF M P

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner assailing the order of detention passed against him by the competent authority under section 3(2) of National Security Act, 1980.

(2.) The grounds for detention to detain the petitioner in the preventive detention are available in the order of the Collector, dated 29.07.2013. The reasons for detention order for the sake of reference are reproduced in toto:-

(3.) The order of detention was approved by the State Government vide order dated 8.8.2013 as well as by the Advisory Board vide order dated 5.9.2013.