JAIMAL SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE challenge here is to the detention of the petitioner Jaimal Singh under the provisions of the National Security Act, 1980, on the ground that all the documents and material relied upon in the order of the detention were not supplied to him. There was thus, it was argued, non compliance with the constitutional duty cast upon the detaining authority under Article 22(5) of the Constitution which rendered the continued detention of the petitioner void. Adverted to in this behalf was the report of the Senior Superintendent of Police Jallandhar.

(2.) A reading of the impugned detention order annexure P/1 would show that it was on "the basis of the report of the Senior Superintendent of Police, Jalandhar and other relevant material submitted by the Senior Superintendent of Police that the detaining authority arrived at the requisite satisfaction that it was necessary to detain the detenu.

(3.) CLEARLY , Saleema's case (supra) has not applicability here not can the report of the Senior Superintendent of Police possibly be so construe or interpreted. This report reads as under :-