ALIND RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Suresh Roy, learned Sr. counsel for the petitioner, Mr. Rajendra Prasad, learned A.A.G.1 for the State and considered the counter affidavits filed on behalf of the respondents.

(2.) THE order detaining 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 ') is under challenge.

(3.) MR . Rajendra Prasad, learned A.A.G.1 on the contrary, submitted that the acts committed by the petitioner were very much prejudicial to the maintenance of public order which necessitated the authorities to pass the order ot detention against the petitioner as he was a terror in the locality.