LATIF Vs. DISTRICT MAGISTRATE, SAGAR

JUDGEMENT

(1.) This is a petition through Jail, whereby the detenu challenges his detention under an order passed under section 3(2) of the National Security Act, 1980 (hereinafter referred to as the Act) by District Magistrate, Sagar. Since the detenu was unrepresentative, Shri P.N. Singh, Advocate, was appointed as hill counsel.

(2.) The detention order was passed on 19.6.1985 by the District Magistrate. According to the return, the petitioner was involved consistently in such activities, which had caused disturbance to the even tempo of life of Society. He did not make any representation to the State Government.

(3.) The petitioner challenges his detention for the reason that the grounds on which he has been detained do Dot relate to public order and on such grounds, no order for detention under the Act could be passed.