THAKUR BHIMSINGH Vs. STATE

JUDGEMENT

(1.) THIS is a petition by Thakur Bhimsingh under Article 226 of the Constitution for a writ in the nature of habeas corpus against his detention under the Preventive Detention Act.

(2.) THE petitioner was arrested in pursuance of the order of the District Magistrate Pali dated 7-1-1956, passed under Section 3, preventive Detention Act, 4 of 1950 as amended from time to time with a view to preventing him from acting in any manner prejudicial to the maintaining of public order. He was actually arrested on 30-1-1956, and is under detention in the Central Prison, Jaipur. He was furnished with the grounds of his detention on 7-2-1956, and it appears that the grounds of detention were drawn up for the first time on 3-2-1956, long after his detention was ordered by the District Magistrate on 7-11956.

(3.) THE petitioner's case is that he helped Maharajadhiraj Shri Ajitsingh who stood against , Shri Gokulbhai Bhatta Congress candidate in the Parliamentary election in the last general elections held in 1952 at which the latter was defeated and that he also took active part in collecting fund for filing writ petitions before the High Court and the Supreme Court against the orders of the Rajasthan Government for resumption of jagirs and, therefore, he was an eye-sore to the Congress ministry in this State. He further stated that as his mother and grand-mother had been ill for three months, he had to live constantly in his house at Sanderao attending on them and that the mother died on 25-12-1955 and the grand-mother on 17-11 1955, and, therefore, he had no occasion to keep himself occupied in the activities or programme of the Bhooswami Sangh in connection with which his detention appears to have been ordered by the District Magistrate.