ASHOK DAS Vs. ADDITIONAL DISTRICT MAGISTRATE CUTTACK

JUDGEMENT

(1.) THIS is an application for a writ of habeas corpus directed against the order of detention of the petitioner passed by opposite party No. 1 on 16-10-1974 in exercise of powers conferred under Section 3 (1) (a) (ii) of the Maintenance of Internal Security Act, 1971 (hereinafter referred to as the Act) read with Section 3 (2) (b) and Section 5 thereof.

(2.) THE petitioner is a sitting member of the Orissa State Legislative Assembly and represents the Korai Constituency within the district of Cuttack. In support of the order of detention, the following grounds were provided to him: