SATBACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SATBACHAN Singh petitioner challenges his detention order (Annexure P1) passed by respondent No. 2 on 8.4.1987, saying that "........I am satisfied that he is likely to repeat and indulge in the aforesaid activities in case of his release in the aforesaid cases." The reference is to a case, First Information Report No. 133 dated 25.9.1986, under Sections 302/34/120B of the Indian Penal Code ; under Section 25/27 of the Arms Act and section 3/4 of the Terrorist and Disruptive Activities (Prevention) Act, 1985, Police Station Mahilpur, District Hoshiarpur in which he is confined in District Jail, Hoshiarpur.

(2.) THE grounds of detention are given in Annexure P2 and the same are :

(3.) THE affidavit of Shri V.V. Chadha, Under Secretary to Govt. Punjab Home Department, Chandigarh has been filed in reply to the petition. It is specifically stated therein that the representation of the petitioner dated 4.5.1987 was duly considered and rejected by the answering respondent on 25.5.1987. The rejection was conveyed to the petitioner through the Superintendent District Jail, Hoshiarpur vide Govt letter No. 2385 dated 25.5.1987. It is further stated that the detention order was approved by the answering respondent on 16.4.1987 and the approval was conveyed to the Government of India, vide letter dated 17.4.1987 as required under Section 3(5) of the National Security Act, 1980.