DILIP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this application, petitioner Dilip Singh challenges the validity of his detention in consequence of the order of the State Government dated 3-8-1984 (Annexure-18 to the writ petition) in exercise of powers conferred under Sec. 21 (1), read with Sec. 22 of the Bihar Control of Crimes Act, 1981 (Bihar Act 7 of 1981). By this order the petitioner has been ordered to remain in detention till 8-6-1985.

(2.) The petitioner has also challenged the order dated 9-6-84, by which the District Magistrate, Purnea, had passed the order of detention under Sec. 12 (1) of the Bihar Control of Crimes Act, 1981 (hereinafter referred to as the Act). This order dated 9-6-84, referred to above, was approved by the State Government on 19-6-84 (vide Annexure-8 to the writ petition). It was only alter the confirmation by the State Government of the order dated 9-6-84, referred to above, that the main impugned order of the State Government dated 3-8-84 (Annexure-18 to the writ petition) was passed by which the petitioner was ordered to remain in detention till 8-6-1985.

(3.) The petitioner has also prayed for quashing the grounds communicated to him by Memo No. 2447/C, dated 9-6-84. The petitioner has also challenged the order dated 19-6-84, by which the State Government had approved the detention order passed on 9-6-84 (Annexure-4 to the writ petition) by the District Magistrate, Purnea, under Sec. 12(1) of the Act. The petitioner has also challenged the recommendation of the Advisory Board, which had approved the order of detention passed by the District Magistrate, Purnea.