FOZIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of parties, matter is heard finally. This habeas corpus petition under Article 226 of the Constitution of India has been preferred assailing the detention order No.11/NSA/2019 dated 15.8.2019 passed by the District Magistrate, Bhopal, whereby exercising power under section 3(2) of the National Security Act, 1980, husband of the petitioner, Haider Ali, has been ordered to be detained at Central Jail, Rewa.

(2.) The aforesaid order has been approved by the State Govt. on 26.8.2019 as mentioned in the order dated 5.9.2019, annexure R/3 and later on modified vide order dated 11.10.2019, annexure R/4.

(3.) The impugned order, annexure P/2, passed by the District Magistrate, Bhopal, is quoted hereinbelow :-