CHARAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has challenged the detention order dated 8.1.1987 (Annexure PI) passed by the District Magistrate, Faridkot, stating that to prevent the petitioner from acting in a manner prejudicial to the maintenance of public order and security of the state, it was necessary to detain him and he was required to be arrested and detained in District Jail, Faridkot.

(2.) THE said order was approved by the Governor of Punjab on 16.1.1987. The grounds of detention were only two

(3.) THE learned counsel for the respondent has supported the detention order.