KUNDAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The order of detention passed under the provisions of Section 12 of the Bihar Control of Crimes Act (hereinafter to be referred to as "Act") is under challenge.

(3.) It appears that the petitioner by virtue of the order, as contained in annexure 1, issued vide memo No. 2009 dated 23.11.2005, was detained by the order of the District Magistrate, Begusarai, as his activities and involvement in commission of crime were found to be prejudicial to the maintenance of public order. The order of detention was confirmed and subsequently approved by the State Government under the provisions of the Act.