ZEBUNNISA Vs. DISTRICT MAGISTRATE JABALPUR

JUDGEMENT

(1.) The petitioner is mother of the detenu Alloo alias Alim son of Sheikh Hakeem, resident of Naya Mohalla, P. S. Omti, Jabalpur.

(2.) The District Magistrate, Jabalpur being satis fied that with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of public order, in exercise of powers under S. 3 (3) of the National Security Act passed an order d/- 12 -10-1993.

(3.) Copy of the grounds was served on detenu. They are six in number. Along with the copy of the grounds, the detenu was also served with the copies of other documents. The order of detention dt. 12-10-1993 was approved by the State Government, vide order dt. 23-10-1993. The same was placed before the Advisory Board. The Advisory Board found that there was sufficient material for detention and forwarded its report to the Government which confirmed order of the detention of the detenu for a period of one year from the date of detention, vide order dt. 19-11-1993.