(1.) The present petition is filed under Article 226 of the Constitution of India in the nature of habeas corpus challenging the orders dtd. 20/3/2024 (Annexure P/1) passed by District Magistrate, Indore and also the order dtd. 9/7/2024 (Annexure P/2) passed by the District Magistrate, Indore.
(2.) The present petition is filed by the detenue through the mother challenging the aforesaid orders by order dtd. 20/3/2024, the respondent No.2 has passed an order of detention under Sec. 3(2) of National Security Act, 1980 (hereinafter referred as the Act) and also the order dtd. 9/7/2024 whereby the period of detention has been extended for further period of three months from 12/7/2024 till 12/10/2024 by the respondent No.1. The detention order Annexure P/1 is challenged mainly on three grounds:-
(3.) Per contra, Counsel for the State supported the impugned order and argued that the impugned orders are passed as per the provisions of the Act and there is no illegality in the same.
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