YOGINDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged his detention consequent to the order No.2049/C dt. 27-10-1983 passed by the District Magistrate, Begusarai, under sub-sec.(2) of S.3 of the National Security Act, 1980 (hereinafter to be referred to as the Act). A copy of the said order is Annex. 1 to this application.

(2.) The grounds for detention were served upon the petitioner in jail on 30-10-1983 as contained in Order No.2062/C under the signature of the District Magistrate, Begusarai. The said order is Annex.2 to this writ application. The petitioner had been directed to file representation, if any, addressed to the Deputy Secretary Home (Special) Government of Bihar. The State Government had approved the detention order of the petitioner by order No.5149/C dt. 5-11-1983 and that order had been served upon the petitioner on 6-11-1983. A copy of this order of the State Government is Annex.3 to the writ application.

(3.) The State Government by letter No.2314 dt. 12-11-1983 had sent a detailed report to the Central Government with regard to the detention of the petitioner and that had been done as contemplated under sub-sec.(5) of S.8 of the Act. In pursuance of S.10 of the Act, a reference was also made to the Advisory Board about the case of the petitioner on 14-11-1983. It appears from the submissions made on behalf of the petitioner that the Advisory Board has also approved the detention order of the petitioner.