MOHD MANSOOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal writ application has been filed for quashing the detention order of the petitioner, dated 18-8-1990 issued under Section 12 (2) by the Bihar Control of Crimes Act, 1981 (shortly 'the Act') respondent No. 2. the District Magistrate, Rauchi.

(2.) It appears that the District Magistrate, Ranchi. on report of the Superintendent of Police and on considering the anti-social activities of the petitioner prejudicial to the maintenance of public order and the grounds and back grounds as mentioned in the impugned order, passed the aforesaid detention order holding that the petitioner is anti-social element.

(3.) In this case counter-affidavit have been filed by respondents I and 2 who have justified the detention order of the petitioner stating that he is an anti-social element and his detention has been done or maintenance of public order.