RAKAN ALIAS RAKESH BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner, who is a detenu under the provisions of the National Security Act, 1980 (in short 'the Act'), has filed this writ application challenging the order of his detention dated 28.7.2003 passed by the District Magistrate, Cuttack, vide Annexure 1, as also the order of approval passed by the State Government, vide Annexure 7. It may be stated here that when the order of detention was passed, the petitioner was in jail custody in connection with Madhupatna P.S. Case Nos. 130 of 2003 and 296 of 2002. The petitioner was arrested in connection with the aforesaid cases on 27.6.2003.

(2.) THE grounds on which the order of detention has been challenged, as stated in the writ petition, inter alia, are:

(3.) MR . Mohapatra, learned counsel for the petitioner, argued that there was no cogent material in support of the averments made in the grounds of detention that if the detenu, namely Rakan alias Rakesh Biswal was released on bail, he might again indulge in serious offences causing threat to the public order. He further submitted that there was unexplained delay of 11 days in forwarding the petitioner's representation by the State Government to the Central Government and the order of detention should be quashed.