(1.) Heard Mr. A. Sarma, learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Sr. Govt. Advocate, Arunachal Pradesh appearing for the State/respondents.
(2.) As a common question of law is involved in both these writ petitions, being WP(Crl.) No.1(AP)/2023 and WP(Crl.) No. 2(AP)/2023, and as agreed by learned Advocates of both sides, it is proposed to dispose of both these petitions, by this common judgment and order.
(3.) In writ petition (Crl.) No.1 (AP)/2023, the petitioner - Sri Techi Puru, has put to challenge the detention order, dtd. 10/5/2023, No. DM/ICC/APUAPA/01/2023-35/843, under Sec. 3(i) of the Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014, (hereinafter referred as 'the APUAPA') as well as the order dtd. 20/5/2023, No. DM/ ICC/APUAPA/01/2023-35, passed by the District Magistrate, Capital: Itanagar, issuing proclamation against under Sec. 82 of the Cr.P.C. and declaring him as proclaimed offender under Sec. 7 of APUAPA.
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