SANJAY RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and JC to AAG 6 for the respondents.

(2.) THIS habeas corpus application has been filed on behalf of the petitioner challenging the order of detention passed by the District Magistrate, Vaishali in exercise of his power under sec. 12(2) of the Bihar Control of Crimes Act, 1981 (hereinafter to be referred to as "Act").

(3.) FROM the background as shown in the order of detention, we also find that he was accused in as many as six cases pertain ' g to the offences under Indian Penal Code and Arms Act. After detention of the petitioner, his representation dated 28.2.2006 was considered and disposed of by the State authorities vide order dated 10.3.2006. The representation aforesaid was disposed of with utmost expedition and thereafter his detention was confirmed by the Advisory Board under the provisions of the Act by order dated 24.3.2006 and finally the same was approved by the appropriate Government vide order dated 15.4.2006.