MOHAMMAD AZAM Vs. STATE OF M P

JUDGEMENT

(1.) Amendment application is allowed, in the interest of justice. Petitioner is permitted to urge grounds in the amendment applicant.

(2.) Heard counsel for the parties.

(3.) This petition under Article 226 of the Constitution of India challenges the detention order dated 19.08.2014 passed against the petitioner No.2 by the District Magistrate, Khandwa in exercise of powers under Section 3 (2) of the National Security Act, 1980.