ARJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)-In these two Criminal Writ Petitions Nos. 553 and 554 of 1987, primarily the same facts and, questions of law are involved and thus these are being disposed of through this common order.

(2.) BOTH the petitioners have been ordered to be detained under section 3 of the National Security Act through different but similar orders, both dated December 21, 1986. In the case of Arjan Singh petitioner, the material part of this order reads as follows :-

(3.) IN the light of the discussion above, I allow both these petitions and set aside the impugned orders.