PAWAN SINGH Vs. STATE OF BIHAR AND ORS

JUDGEMENT

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

(2.) PETITIONER has challenged order dated 21.08.2012 passed by District Magistrate, Lakhisarai whereby and whereunder he has been kept under preventive detention in terms of Section 12(2) of the Crimes Control Act (henceforth used as "the Act?) as well as order dated 28.08.2012 passed by State Government approving the same in terms of Section 12(3) of the Act and order dated 04.10.2012 passed by the State Government confirming the order in terms of Section 21 read with Section 22 of the Act.

(3.) AS per report submitted by the Superintendent of Police, Lakhisarai divulging the criminal antecedents of the petitioner as well as having further been an accused of Barahiya P.S. Case No. 24 of 2011 as well as Barahiya P.S. Case No. 34 of 2011, the District Magistrate, Lakhisarai being satisfied thereupon and further holding that the petitioner who, for the present, is under judicial custody will pose a threat to the public order, in case, he is out on bail and accordingly, ordered against the petitioner to be confined under preventive detention which ultimately found confirmed at the level of the State Government.