HARI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE two Criminal Writ Petition Nos. 509 of 1984 (Hari Ram v. The State of Punjab and others) and 510 of 1984 (Azad Hind Goyal v. The State of Punjab and others) can conveniently be disposed of by a single order.

(2.) THE petitioner in the first mentioned petition is the father of Des Raj, detenu, and the petitioner in the other case is a cousin of Prem Chand detenu, detained under section 3(2) read with section 3(3) of the National Security Act, 1980, under orders of the District Magistrate, Patiala, with a view to prevent each detenu from acting in any manner prejudicial to the maintenance of public order. The respective detention orders in each case are near exactly similar and so are the grounds of detention, Annexure P.2. Challenge has been made in these petitions to the detention orders as also to the grounds in support thereof, on a number of grounds, but before the two projected before me are dealt with, it would be appropriate to take note of the grounds of detention as contained in Annexure P.2 appended with Criminal Writ Petition No. 509 of 1984 :-

(3.) FINDING no other alternative to prevent you from indulging in the aforesaid manner H.C. Mangtar Singh with the help of his party arrested both of you under Section 107/151 Cr. P.C and both of you are now confined in Sub Jail, Malerkotla District Sangrur.