ARUN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.A.G. Ill for the respondents and considered the counter affidavits filed on behalf of the respondents.

(2.) THE petitioner challenges the order of detention passed by the District Magistrate, Begusarai under the provisions of the Bihar Crimes Control Act (hereinafter to be referred to as the 'Act. ')

(3.) LEARNED A.A.G. Ill, appearing on behalf of the respondents, however, submits that the petitioner was involved in cases of extortion and also for the offences under the Arms Act and in open market he committed offences. Thus, the people of the locality were scared and a panic was created in the area, so it is a case of public order. It is further submitted that the representation filed by the petitioner was properly considered and was rejected on 26.12.2005. Thus, there was not much delay caused in disposal of the representation filed by the petitioner.