VIKRAM SINGH @ VICKY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mrs. Anjana Prakash, learned counsel for the petitioner and Mr. Dhurandhar Prasad Choudhary learned S.C.II.

(2.) THIS habeas corpus application is directed against the order of detention passed against the petitioner under the provisions of Section 12 (2) of the Bihar Control of Crimes Act, 1981 (hereinafter to be referred to as the "Act") as contained in annexure -1.

(3.) A counter affidavit has been filed on behalf of the Home (Police) Department, Govt. of Bihar, Patna justifying the detention of the petitioner.