JAMI BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application for a writ of habeas corpus challenging the order of detention of the petitioner under Section 3(1)(a)(ii) of the Maintenance of Internal Security Act of 1971 (hereinafter referred to as the "Act") passed by the District Magistrate of Cuttack (Opposite Party No. 2).

(2.) THE following grounds were supplied to the detenu in support of the order of detention : -

(3.) THE detaining authority has given an affidavit to support the order of detention. The petitioner's representation was dealt with by the Advisory Board and at their advise the State Government has made an order detaining the petitioner for a period of one year from the date of the detention.