MOHAN PUNAMIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE six applications are for a writ of habeas corpus under Section 491 of the code of Criminal Procedure and since they raise common question of law, they are being disposed of by this common judgment.

(2.) PETITIONER Mohan Punamia was detained under Rule 30 (1) (b) of the Defence of india Rules 1962 (hereinafter referred to as the Rules) by the order of the District magistrate, Jaipur dated 29th December 1964 which was subsequently confirmed by the State Government on 6th February 1965. The detention was further continued by the orders of the State Government dated 24th June, 1966 and 14th december, 1965. The petitioner filed an application through his counsel challenging his detention on 9th March, 1966 and another application D. B. Criminal Misc. No. 246 of 1966 was also forwarded to this Court through the superintendent District Jail, Bikaner.

(3.) PRITAMSINGH petitioner was detained under Rule 30 (1) (b) of the Rules by the order of the District Magistrate, Gariganagar dated 18th January, 1965 which was subsequently confirmed by the State Government on 6th February, 1966 and was further continued by orders dated 24th June and 14th December, 1965. An application under Section 491 of the Code challenging the aforesaid detention was made by the petitioner through the Deputy Superintendent District Jail, ganganagar on 10th March, 1966. Another application under Section 491 of the code has been made through counsel on 9th March, 1966.