PARAMJIT SINGH ALIAS PAMMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge here is to the order of the District Magistrate, Faridkot of April 1, 1987 under the sub-sections (2) and (3) of section 3 of the National Security Act, 1980 (hereinafter called 'the Act').

(2.) THE impugned order of detention was passed and served upon the petitioner when he was already in custody in respect of two cases having been registered against him.

(3.) LATER , on September 15, 1986, another case was registered against the petitioner. This time under Section 25 of the Arms Act and Sections 3 and 4 of the Terrorists and Disruptive Activities (Prevention) Act, 1985. In this case, the petitioner was granted bail by the competent court on January 23, 1987, but the petitioner did not avail of this order and continues to be in jail. The impugned order of detention, annexure P1 of April 1, 1987, was thus passed when he was still in custody.