BINOD KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order of detention dated 12 -9 -1985 contained in Annexure -1, whereby the District Magistrate, Singhbhum, in exercise of his powers under Sec. 12(1) of the Bihar Control of Crimes Act, 1981 (in short "the Act") has directed that the petitioner be detained with a view to prevent him from acting in any manner prejudicial to the maintenance of public order. The grounds for detention are stated in Annexure 2.

(2.) While the petitioner was in custody on 12 -9 -1985 he received the order of detention passed by respondent No. 2. The alleged grounds of detention served on him on 16 -9 -1985 are:

(3.) Besides the three grounds mentioned above, the detaining authority also took into consideration the backgrounds showing that the petitioner was a veteran criminal and an anti -social element. The three backgrounds mentioned are: