NISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DETENTION order dated 15th December, 1986 (Annexure P1) passed by the respondent, as also grounds of detention (Annexure P1/A), and the order of approval Annexure P2, are challenged through this petition.

(2.) ACCORDING to the grounds of detention, four incidents have been given which are mentioned as under :-

(3.) THE counsel for the respondent has supported the impugned orders on the grounds mentioned therein and he contends that the same are based on the subjective satisfaction of the respondent-authorities, and, therefore, this Court cannot go into the validity thereof.