(1.) The petitioner, who is a detenu under the National Security Act, 1980, has filed this writ petition in the nature of habeas corpus, challenging the order of his detention dated 19.10.2016 (Annexure-1), passed by the District Magistrate, Balangir, and the order of the Government of Odisha in the Department of Home (Special Section) dated 26.10.2016 (Annexure-2), confirming the said order of his detention as illegal and unconstitutional, with a prayer to direct his release from custody forthwith.
(2.) Relevant portion of the detention order dated 19.10.2016, passed by the District Magistrate, Balangir, under Section 3 (2) of the National Security Act, reads as under:-
(3.) With the above observations, the detaining authority has cited thirteen criminal cases in which the petitioner is alleged to have been involved, which are as under:
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