AWADHESH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the present application in the nature of writ of habeas corpus the petitioner challenges his detention under the provisions of Bihar Control of Crimes Act, 1981 (for short the Act). The detention order was passed in Crime Control Case No. 01/16 by the District Magistrate, Purnea on 13.02.2016 while petitioner was in custody. The order of detention clearly stated that the petitioner was an accused in two cases of the year 2016, he had been an accused in about 46 other criminal cases of grave nature spanning a period of over a decade. In support of the writ petition several grounds have been urged :

(2.) Counter affidavit, supplementary counter affidavit and rejoinder thereof have been filed.

(3.) We have heard learned counsel for the petitioner and learned counsel for the State and with their consent are disposing of this application at this stage itself.