UMESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dt. 30-8-1983 passed by the District Magistrate, Begusarai, (Annexure-3) by which the petitioner has been detained under the provisions of sub-sec.(2) of S.12 of the Bihar Control of Crimes Act, 1981 (hereinafter to be referred to as the Act).

(2.) The impugned order was referred to the State Government and the same has been confirmed by an order dt. 6th Sept. 1983 (Annexure-4).

(3.) The grounds leading to the impugned order, which is under challenge, had been annexed with the order and has been served upon the petitioner, who is presently detained in Begusarai Jail.