JHUNJHUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has been detained by the District Magistrate, Samastipur under Section 12 (2) of the Bihar Control of Crimes Act, 1981 (for short the Act) vide his memo no. 20588/CCAL dated 30.9.2002. The detention was approved and confirmed by the State Government under Section 12(3) and Section 21(1) read with Section 22 of the Act on 5.10.2002 and 2.11.2002 respectively. The petitioner seeks quashing of the aforesaid orders.

(2.) THE detention order alongwith grounds of detention was served on the petitioner on 5.10.2002. He filed representation on 12.10.2002. The representation was rejected on 26.10.2002. The rejection was communicated on 28.10.2002.

(3.) THE representation was received in the Department on 18.10.2002. The comment of the District Magistrate was called for on 21.10.2002 and the same was received on 23.10.2002. Thereafter the Deputy Secretary dealt with the matter on 24.10.2002. On 25.10.2002 the Home Commissioner submitted his notes. Agreeing with the notes the Minister -in -charge i.e. the Chief Minister rejected the representation on 26.10.2002.