SANTOSH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ajay Kumar Thakur, learned counsel for the petitioner and Mr. Amarnath Dev S.C.10 for the State.

(2.) THE order passed by the District Magistrate, Patna, as contained in annexure -2 under the provisions of Sec.12(2) of the Bihar Control of Crimes Act (hereinafter to be referred to as the "Act") is under challenge.

(3.) FROM the grounds as referred to in the order of detention, it appears that the petitioner 's involvement was found frequently in commission of crime one after another and owing to the activities of the detenu the District Magistrate had no option but to detain him under the provisions of the Act in public interest.