(1.) THIS is a writ petition under Articles 226 and 227 of the Constitution of India seeking quashment of the orders of detention as detailed below and issuance of writ of Habeas Corpus for restoration of the liberty.
(2.) THE facts as unfolded are these : In exercise of powers under sub-section (2) of section 3 of the National Security Act, 1980 (for short 'the Act, 1980') and the notification dated 29-6-1995 of the Government of Madhya Pradesh under sub-section (3) of section 3, the District Magistrate, Indore on September 7, 1995 ordered detention of the petitioner Kalu alias Hukumchand on his (D. M. 's) being satisfied that,
(3.) THE learned counsel for the detenu contended :