DIMBESWAR HAZARIKA Vs. THE STATE

JUDGEMENT

(1.) THIS is a petition by one Dimbeswar Hazarika from jail under the provisions of Article 226, Constitution of India, read with Section 491, Criminal P.C., against an order of detention passed by the Governor of Assam, dated 2 -3 -50 which is in these terms:

(2.) THE grounds of detention as communicated to the petitioner are:

(3.) IN Cri. Misc. Case No. 1 of 1949, this Court had occasion to consider the question as to the sufficiency or otherwise of the grounds of detention. It will not be out of place to reproduce some of the observations this Court made in that case -observations which I think still apply to cases which have been brought to this Court after the Constitution of India came into force, for, the Central Act (Preventive Detention Act, 1930) still empowers the detaining authority to withhold from the detenu such information as it considers fit to withhold from him in the public interest. In Cri Misc. case No. l of 1949, this Court observed: