BHUPINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution read with Section 491 of the Code of Criminal Procedure. The petitioner prays for a writ in the nature of habeas corpus.

(2.) BY our order dated December 28, 1973 we directed that the petitioner be set at liberty and that the reasons for the order would follow. Those reasons are now set out.

(3.) THE petitioner is an Advocate practising at Nahan. A warrant was issued for his detention, under Section 3 (2) read with Section 3 (1) of the Maintenance of Internal Security Act. The petitioner was thereupon arrested and detained. He challenges the validity of his detention.