TEJA SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THIS is a petition for habeas corpus under Article 226 of the Constitution, with a prayer that Dalbir Singh, the son of the petitioner be not sent to U.P. Jail.

(2.) A detention order was passed against the detenu under the provision of the National Security Act, 1980. lie was transferred under the orders of the Governor of Punjab to Fatehgarh Central Jail (Uttar Pradesh) So were some other detenus. A bunch of petitions were filed in this Court, challenging the action of the State Government in transfer ing the detenus to Uttar Pradesh. On behalf of the petitioner, Criminal Writ Petition No. 208 of 1984 was filed. I had dismissed those petitions by a common order on July 16, 1984.

(3.) IN the petition the only respondents arrayed are the District Magistrate, Patiala, and the Superintendent, Central Jail, Patiala. Obviously, they could not comment as to what are the conditions in Central Jai) Fatehgarh (Uttar Pradesh). No one from Uttar Pradesh has been arrayed as a respondent.