(1.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner challenged the order of detention dated 04.03.2014(Annexure-P1 to the writ petition) issued by respondent No.4, the District Magistrate, West Tripura, Agartala(for short, D.M., West Tripura) under the National Security Act, 1980(for short, N.S. Act) and the subsequent order of confirmation of the said detention order issued by the State Government of District Magistrate,West Tripura Districtition) and the petitioner prayed for quashing/setting aside the said order of detention and order of confirmation and for releasing him from custody.
(2.) Heard learned counsel, Mr. Somik Deb for the petitioner and learned Advocate General, Mr. B.C. Das, assisted by learned Addl. P.P., Mr. R.C. Debnath for respondent Nos.2 to 5. None appeared for respondent No.1.
(3.) Respondent No.5, the Superintendent of Police, West Tripura, Agartala(for short, S.P., West Tripura) submitted a report to respondent No.4, D.M., West Tripura, dated 24.02.2014, proposing/requesting thereby to pass an order of detention of the petitioner under Section 3(2) of the N.S. Act to prevent him from acting in any manner prejudicial to the security of the State and maintenance of public order.
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