JAGAN NATH SHIV RAM Vs. PUNJAB STATE

JUDGEMENT

(1.) This is an application made by one Jagan Nath praying for a writ of habeas corpus for his release on the ground that he was being illegally detained by an order of the District Magistrate, Hoshiarpur.

(2.) The facts relating to the case are that the District Magistrate, Hoshiarpur, passed an order under Section 3 of the Preventive Detention Act, 1950, ordering Jagan Nath to be detained on the ground that his activities were prejudicial to the maintenance of supplies and' services essential to the community and the public at large. The detenue was arrested on the 18th of July 1951 and the grounds of his detention were supplied to him the next day, i.e. the 19th July. The grounds stated;

(3.) Mr. D.N. Aggarwal on behalf of the detenu argued that the grounds were vague and that in any case the detention was not justified by the language of the Preventive Detention Act.