(1.) This habeas corpus petition is directed against the order dated 13. 08. 2019 passed by District Magistrate, Jabalpur/Respondent No. 2 in exercise of his powers under Section 3(2) of the National Security Act, 1980 (for brevity, "1980 Act") whereby, the petitioner has been directed to be detained for a period of three months from the date of detention.
(2.) The order has been approved by the State Government under Section 3(4) of 1980 Act by order dated 05. 09. 2019. The detention order is passed on the ground that the petitioner who is involved in the business of retail sale of milk and milk products under the name and seal of "P. K. Pannerwala" situated at Village Oriya, Katangi Bypass, Tehsil Panagar District Jabalpur. On 10. 07. 2019 that, sample of cottage cheese (Paneer) was collected by the designated officer under the Food Safety and Standards Act , 2006 (referred as 'FSSA'). The sample was tested and found to be of sub-standard quality. That, an offence under Section 26(2)(ii) and Section 52 of FSSA was registered. The Health Officer vide communication dated 30. 07. 2019 informed the Superintendent of Police, Jabalpur regarding said adulteration for necessary action. The complaint was forwarded to the District Magistrate by the Superintendent of Police on 10. 08. 2019 whereon, the District Magistrate on the finding that the petitioner has indulged in large scale adulteration of cottage cheese with chemicals, passed the detention order on 13. 08. 2019 after satisfying that the activities in which the petitioner is indulged is prejudicial to maintenance of public order. The petitioner was taken into custody on 26. 08. 2019.
(3.) The findings recorded by the District Magistrate are :