PRASANT @ KALIA SUNDRAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ application in the nature of habeas corpus has been filed by the petitioner -Prasant @ Kalia Sundray, inter alia,seeking to challenge his detention under Section -3(2) of the National Security Act, 1980.

(2.) SHORN of unnecessary detail suffice it is to note herein that, the petitioner has been detained on 1st of March, 2014 under Section -3(2) of the National Security Act, 1980 and till date, he is under jail custody at the Special Jail, Bhubaneswar. The petitioner was served with a copy of the detention order on 03.03.2014 purportedly without enclosing necessary documents basing upon which the charges had been made.

(3.) THE aforesaid facts and dates are not in dispute. Although various contentions were raised in the pleadings as well as in course of hearing, learned counsel for the petitioner confined his arguments to the alleged undue delay caused by the State Government and the Central Government in dealing with the representation of the petitioner.