SUDARSAN PARIDA ALIAS SUDURU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging the order of detention dated 30.10.2005 issued by the District Magistrate, Ganjam, Chatrapur in respect of the petitioner under. Sub-section (2) of Section 3 of the National Security Act, 1980 (hereinafter referred to as 'the said Act') authorizing detention of the petitioner in the Central Jail, Berhampur so as to prevent him from acting in any manner prejudicial to the maintenance of public order.

(2.) The impugned order of detention dated 30.10.2005 reads as under : <FRM>JUDGEMENT_414_CRIMES4_2006Html1.htm</FRM>

(3.) It appears that when the petitioner was in custody in connection with Aska P.S. Case No. 125 dated 23.7.2004 U/Secs. 341/307/34 IPC and Section 25- A (1-B) of the Arms Act to which Section 302 IPC was subsequently added, the order of detention dated 30.10.2005 was served upon the petitioner. Subsequent thereto by letter dated 31.10.2005 issued by the said District Magistrate the grounds of detention were furnished to the petitioner under Annexure-4.