ANIL SINGH @ MAKHRU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has sought for quashing of order of detention dated 06-08-2012 passed by District Magistrate, Lakhisarai in terms of Section 12(2) of the Bihar Control of Crimes act (henceforth used as Act), order dated 13.08.2012 in terms of Section 12(3) of the Act passed by the State as approving the order dated 06.08.2012 as well as order dated 05.09.2012 in terms of Section 21 read with 22 of the Act passed by the State Government confirming the order of detention dated 06.08.2012.

(3.) On a report submitted by S.P., Lakhisarai, showing the criminal antecedent of the petitioner counting fifteen as well as his subsequent involvement in other nine cases bearing Barhaiya P.S. Case No.9/2011, Barhaiya P.S. Case No.10/2011, Barhaiya P.S. Case No.19/2011, Barhaiya P.S. Case No.35/2011, Lakhisarai P.S. Case No.145/2011, Lakhisarai P.S. Case No.229/2011, Barhaiya P.S. Case No.60/2011, Chanan P.S. Case No.9/2011, Suryagarha P.S. Case No.116/2012 as well as incorporating the fact that petitioner languishing behind bar and eagerly trying for bailed out would cause serious threat to public safety after being released satisfied the District Magistrate, Lakhisarai for passing an order of preventive detention and according vide order dated 06.08.2012 passed the same which passed through the mechanism so prescribed under the law having been approved at the end of State vide order dated 13.08.2012 as well as its confirmation vide order dated 05.09.2012 after having been adjudicated upon by the Advisory Board in terms of Section 19 of the Act.