BHAGWAN SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) 1. By way of this habeas corpus petition, the petitioner has challenged the order of detention dated 08.06.2008, passed by the District Magistrate, Bharatpur while exercising the powers conferred under Sec. 3(3) of the National Security Act, 1980.

(2.) Against the order of detention, submitted a detailed representation through his advocate, the copy whereof is annexed along with this petition as Annex-4.

(3.) The order of detention has been challenged on the ground that the criminal case arising out of FIR No.49/2007 u/s 302 and 201, Penal Code relates to the State of Uttar Pradesh and same is based on circumstantial evidence. Thus, the aforesaid case has absolutely no bearing in the eye of law upon the alleged danger to the security of the State. The case has no proximity of activity in any manner prejudicial to the security of the State.