SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SOHAN Singh-petitioner has come to this Court in this petition under Articles 226 and 227 of the Constitution of India for the issuance of a writ in the nature of Habeas Corpus directing the respondents to release him from Central Jail, Bathinda, as his detention order dated April 11, 1991 (Annexure P-1) was illegal.

(2.) THE facts on the basis of which his detention order was passed may briefly be stated :-

(3.) THE petitioner pleads that after this arrest, he had remained in the judicial custody and his bail was declined by the Court on July 13, 1990. The fact of rejection of his bail had not been taken into consideration and the authorities had not mentioned any compelling reason for passing the orders of detention. There is no explanation for the delay in passing of the detention order. The representation made against the detention order has not so far been decided and this makes the detention illegal.