ASHISH PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the outset, learned senior counsel for the petitioner submits that the petitioner is not claiming any relief against the respondent No.2 and is not pressing his relief mentioned in Para 7(iii), (iv) and (v) of the writ petition.

(2.) With consent of the parties, matter is finally heard.

(3.) This petition filed under Article 226 of the Constitution takes exception to the order dated 25.10.2019 whereby the District Magistrate in exercise of power under Section 3 of the National Security Act, 1980 (hereinafter referred to as "NSA Act") has passed an order of detention of petitioner for an indefinite period.