LABARAM DEKA BARUA AND ORS. Vs. THE STATE

JUDGEMENT

(1.) THIS order will dispose of petitions' Nos. 34 and 36 of 1950. The petitions are under sec. 491, Cr. P. C. Labaram Deka Barua, Petitioner in Case No. 34 of 1950 and Ranjit Dutta, Petitioner in Case No. 36 of 1950, were detained by two separate orders signed by Mr. I. Majid. Secretary to Government of Assam, and passed on 2nd March, 1950, under sec. 3, sub -sec. (1) of the Preventive Detention Act, 1950 (Act IV of 1950).

(2.) THE orders of detention in both the cases were passed with a view to preventing" the Petitioners from acting in a manner prejudicial to the maintenance of public order. The grounds of detention were supplied to the Petitioners along with the orders and they were informed that they were at liberty to make any representation they desired, to the Government at any time before the 30th March, 1950. The grounds of detention supplied to the Petitioners were in substance identical.

(3.) IN the case of Ranjit Dutta also there were three grounds. Grounds Nos. 1 and 3 are exactly in the same terms as grounds Nos. 1 and 3 in the case of Labaram. Ground No. 2 though substantially the same is not in identical terms. It is reproduced below: