PALWINDER SINGH ALIAS KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge here is to the order of the Governor of Punjab of May 8, 1987 under sub -section (2) of Section 14 of the National Security Act, 1980, read with Section 3 thereof.

(2.) THE impugned order of detention was passed and served upon the petitioner when he was already in custody having been arrested as far back as March 2, 1986. At the time of passing of the impugned order, there were as many as 10 cases registered against the petitioner, the relevant particulars of which are as under - Sr. No. FIR Police Station Offences Under Sections Date of arrest 1. 19 of 15.3.1986 Division 1 Jalandhar 297, 379 I.P.C. 3/4 of the Terrorists and Disruptive Activities (Prevention) Act 2.3.1986 2. 46 of 21.3.1986 Division 2 Jalandhar 382 I.P.C. - - 24.2.1987

(3.) 28 of 18.4.1986 -do - 302 I.P.C. -do - -do - 2.3.1987