KUTULI ALIAS ISWAR NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present writ application seeking writ of habeas corpus has been filed by the petitioner-Kutuli @ Iswar Naik challenging the legality of his detention under Section 3(2) of the National Security Act, 1980.

(2.) Learned counsel for the petitioner asserts that the District Magistrate, Ganjam (opposite party no.2) in exercise of the power under Section 3(2) of the aforesaid Act has passed the order of detention dated 26.08.2012 and such order was served on the detenue while he was in judicial custody in some other criminal case.

(3.) Challenging the order of detention and confirmation by the State as well as rejection of the detenue's representation by the Advisory Board, the present writ application came to be filed.