MANGAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition Mangal Singh has sought the quashing of the detention order dated 31.12.1986 under Section 3 of the National Security Act (Annexure P/1) and the subsequent confirmatory order dated 13.3.1987 (Annexure P/4).

(2.) ADMITTEDLY , a murder case has been registered against the petitioner on 29.1.1986 at Police Station, Lopoke. Subsequently, a case under Sections 3 and 4 of the Terrorist and Disruptive Activities (Prevention) Act, 1985, was registered him against on 25.8.1986 at Police Station, Gharinda. Next day, i.e. on 26.8.1986, another case under Section 25 of the Arms Act was registered against him in the same Police Station. He was arrested in these cases on 26.8.1986 and is under detention ever since.

(3.) THIS point was considered by the Supreme Court in Binod Singh v. District Magistrate, Dhanbad and others, AIR 1986 Supreme Court 2090 and it was held as under :-