BASANTI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner Basanti Bai describing herself as the mother of one Vijay, alias, Pappu, son of Komalchand had sent the petition through post to Honble the Chief Justice, which under his directions, was registered on the judicial side. By this petition, a prayer was made for releasing her son, who had been detained under the National Security Act (hereinafter referred to as the Act).

(2.) Since the petitioner was unrepresented, Shri P.N. Singh, Advocate had been appointed to appear for the petitioner in this case.

(3.) In the return, it has been pointed out by the respondents that by an order dated 25-5-1985 passed by District Magistrate, Jabalpur under section 3(2) of the Act, the said Vijay, alias, Pappu has been detained. Besides other facts, it has also been pointed out that earlier a writ petition being Misc. Petition No. 2375 of 1985 had been filed by Komalchand Jam challenging the detention of the said detenu, but it was dismissed by a Division Bench of this Court by its order dated 19.9.85. We had called for that record and went through the grounds taken in that petition as also the order passed therein.