HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner challenges the detention order (Annexure P1), the grounds of detention, as also the order of approval thereof through this petition. The only two incidents/activities are alleged against the petitioner and the same are :-

(2.) THE second ground for detention, as stated above, is also based on information, not corroborated later on. It looks that this allegation is also a part of allegation made in the said FIR No. 138.

(3.) THE learned counsel for the petitioner has laid stress on many grounds to assail the detention of the petitioner and the learned counsel for the State has supported the detention on the grounds mentioned in the two affidavits.