(1.) JAGDISH Tangri, husband of Smt. Shanta Tangri Petitioner, has been detained under section 3(2) read with section 3(3) of the National Security Act, 1980, by the District Magistrate, Ludhiana, vide order dated 16.6.1984 (P. 3). The detenu has been supplied to grounds of his detention dated 16.6.1984 (P.3/A). Smt Shanta Tangri petitioner has assailed the detention of her husband in the present criminal writ petition.
(2.) THE relevant part of the detention order P. 3 reads.
(3.) THE detenu is admittedly a Panjabi. It is, therefore, not denied that he understands Panjabi. The official language in Punjab is Punjabi and it is written in Panjabi script. The detenu was supplied the grounds of detention and the supporting material in Panjabi and English. The statement of the detenu was recorded by the Superintendent of the Central Jail, Jalandhar, on 22.6.1984 when he was supplied the grounds of detention and the supporting material. The detenu signed this statement in English. His statement reads-