BROJESWAR PANDEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Sec. 491 of the Code of Criminal Procedure for a writ in the nature of habeas corpus against the detention of Utpal Kumar Pandey, alias Utpal Pandey, under Sub -section (2) of Sec. 3 of the Preventive Detention Act, 1950.

(2.) It appears that the detenu Utpal Kumar Panday is being detained without trial on the basis of a detention order made by the Commissioner of Police, Calcutta, on April 7, 1969, under Sec. 3(2) of the Preventive Detention Act, 1950.

(3.) From the order of detention we find that the detenu is being detained with a view to prevent him from acting in a manner prejudicial to the maintenance of public order. The detenu was served with the grounds for his detention. The grounds, two in number, are as follows: