ANIL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned AC to AG.

(2.) Petitioner has challenged the order dated 01.11.2012 passed by District Magistrate, Patna directing the petitioner to be kept under preventive detention as well as order dated 07.11.2012 passed by State Government approving the order dated 01.11.2012 passed by the District Magistrate, Patna.

(3.) The Detaining Authority apart from taking into account the criminal antecedents of the petitioner formed his opinion and on being satisfied with the further grounds relating to involvement of the petitioner in connection with Pandarak P.S. Case No. 57 of 2012 and Pandarak P.S. Case No. 58 of 2012, on being reported by the Sr. Superintendent of Police, Patna passed order for detention of the petitioner in terms of Section 12 (2) of the Bihar Control of Crimes Act (hereinafter referred to as 'the Act') which subsequently found approved and confirmed in terms of Section 12(3), 21 read with 22 of the Act after report being submitted by the Advisory Board.