SK SANWAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS Rule was issued upon an application under section 491 of the Code of Criminal Procedure praying for a writ and/or order and/or direction in the nature of Habeas corpus on behalf of the detenue, Sk. Sanwar Ali and is against the State of west Bengal through the Secretary, home (Special) Department, the superintendent, Dum Dum Central Jail and the District Magistrate, Howrah.

(2.) THE applicant before us has been detained under section 3 (2) of the preventive Detention Act, 1950 (Act IV of 1s50) by an order, being order No. 1242c dated the 14th July 1967, passed by Sri S. C. Sarkar, District Magistrate; howrah. By a further order No. 1243c of the same date, the petitioner was directed by the said District Magistrate to be detained in the Dum Dum Central Jail. The applicant was arrested on the 15th July 1967 and the grounds of detention were communicated to him.

(3.) A copy of the order of detention, as annexed to the petition moved in this court and marked as Annexure 'a' is in these terms : <FRM>JUDGEMENT_23_TLCAL0_1967Html1.htm</FRM>