SUSMITA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) By this petition for a writ of habeas' corpus, the petitioner has prayed for quashing the order of detention passed in respect of her husband Dipu @ Sangram Sahu by the District Magistrate, Cuttack under Section 3 of the National Security Act, 1980 (hereinafter referred to as 'the Act). The said order of detention was issued on 28-10-2003, copy of which is annexed as Annexure-1 to the writpetition.

(2.) Case of the petitioner, to brief, is that the detenu Dipu @ Sangram Sahu is her husband. When he was in judicial custody in connection with some police case he was served with the detention order dated 28-10-2003 issued by the District Magistrate, Cuttack under sub-section (2) of Section 3 of the Act with a view to preventing him from acting in any manner prejudicial to the maintenance of public order. After the said order of detention dated 28-10-2003 was served, the grounds of detention which were signed on 31-10-2003 along with other documents were served on the detenu on 31-10-2003.

(3.) The detention order reads as under :