PAPPU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application under Arts.226 and 227 of the Constitution of India, the detenu has challenged the order of detention dated 14th July, 1986 passed under S.12(2) of the Bihar Control of Crimes Act, 1981 (for short to be referred to as the Act' hereinafter) passed by the District Magistrate, Purnea (respondent No. 2), as contained in Annexure-1, and for issuance of a writ of habeas corpus for releasing him for detention.

(2.) On 20th July, 1986 Annexure-2 containing the grounds of detention was served on the petitioner in the Purnea Jail. The order of detention contained in Annexure-1 was approved on 25-7-1986, and confirmed on 28-8-1986, after receipt of the opinion of the Advisory Board.

(3.) The grounds of detention as mentioned in Annexure-2 are as follows :-