LACHIT BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is petition under Article 226 of the Constitution challenging the order dated 2nd July, 1981, passed by the District Magistrate, Nowgong, in the purported exercise of power under Section 3 of the National Security Act, (for brief, 'the Act'), by which the petitioner has been detained with a view to preventing him to act in any manner prejudicial to the security of the State and in any manner prejudicial to the maintenance of public order.

(2.) THE grounds of detention were served on the petitioner against which he made representation. The detention order has also been confirmed by the competent authority. The grounds of detention are five in number, annexed to the petition as Annexure II, They read as follows : - "Grounds of detention of Shri Lachit Bordoloi. 1. You planted an explosive at the bus stand of Dhing Syndicate at Nowgong on 20.12.1980 at about. 8.15 P.M. 2. You planted bombs in the residence of Shri Bharat Bhuyan and Shri Lakhi Hazarika, president and Secretary of District Congress Committee (I) at Nowgong on 22.12.1980.

(3.) ON 10.12.1981 at 8.30 p.m. you along with Shri Dulu Hazarika and 3/4 others assaulted Shri Bhadreswar Hazarika with gun at Raidingia in his shop. You were arrested by the police in that connection and released on bail.