RAM SAKAL RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India is directed against the order No. 813 dated 6-5-1994 of detention of the petitioner (Annexure 1), passed by the District Magistrate, Samastipur, in the exercise of power under Section 12 of the Bihar Control of Crimes Act, 1981 (hereinafter referred to as 'the Act').

(2.) The grounds of detention was supplied to the petitioner on 8-5-1994. The Government approved the order of detention by order No. 3538 dated 17-5-1994 (Annexure 3). On 21-5-1994, the supplementary narration of grounds (Annexure 4) was served on the petitioner. The petitioner made a representation on 2-6-1994 against the order of detention.

(3.) In paragraphs 8 and 23 of the petition, it is stated that the representation filed by the petitioner on 2-6-1994, was not disposed of till the filing of this petition on 26-10-1994.