DINKAR YADAV Vs. STATE OF BIHAR AND ORS

JUDGEMENT

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

(2.) PETITIONER has challenged 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 as well as order dated 27.12.2012 passed by the State Government confirming the order dated 01.11.2012 passed by the District Magistrate, Patna as referred above.

(3.) THE Detaining Authority apart from taking into account the criminal antecedents of the petitioner and further being satisfied with the further grounds relating to involvement of the petitioner in connection with Pandarak P.S. Case No. 57 of 2012, Pandarak P.S. Case No. 58/2012, 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') treating his release will umbrage public order which subsequently found approved and confirmed in terms of Section 12(3), 21 read with 22 of the Act at the end of State after having report submitted by the Advisory Board.