TEJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Tej Singh through his wife has filed this habeas corpus petition challenging his detentiion ordered by the District Magistrate, Karauli on 28-8-2000 u/S. 3(2) of the National Security Act, 1980 (for short 'the Act') with a view to preventing him from acting in any manner prejudicial to the maintenance of public order, for a period of one year fixed in the order.

(2.) Admitted facts are that on 30-8-2000 Harpati w/o detenu Tejsingh received letter of District Magistrate, Karauli (respondent 2) informing that her husband has been detained under the Act by detentioin order dated 28-8-2000 (Ann. 1), and on 31-8-2000 grounds of detention with a forwarding letter (Ann. 2) of the responent 2 was also served, which was followed by approval of the State Government (respondent 1) under order dated 5-9-2000 (Ann. 3) so also confirmation of the detention order upon having received opinion of the Advisory Board through order dated 17-10-2000 (Ann. 4).

(3.) It is not in dispute that earlier also the detenu had remained in detention from 16-4-1994 to 15-4-1995 under the detention order dated 16-4-1994 passed by the District Magistrate, Sawaimadhopur u/S. 3(2) read with S. 3(3) of the Act. Along with present petition, Schedule A has also been annexed showing therein details of criminal cases pending admittedly against the detenu and the stage of progress therein.