ABHIMANYU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the parties agrees for disposal of this case at the stage of Admission. Considering the fact that this case involves personal liberty, we are disposing of this case at the Admission stage itself.

(2.) We have heard the learned counsel appearing for the petitioner and the learned counsel for the State at length.

(3.) In this writ application the petitioner has prayed for quashing the order dtd. 4/9/2024 contained in Memo No. 322(A)/Law passed by the District Magistrate, East Singhbhum at Jamshedpur by which he has been detained in terms of Sec. 12 of Jharkhand Control of Crimes Act, 2002. Further for quashing the order dtd. 13/9/2024 passed by Under Secretary, Department of Home, Prison and Disaster Management, Government of Jharkhand by which the prevention order was confirmed. Further the order dtd. 19/11/2024 passed by District Magistrate, East Singhbhum by which his detention has been extended, has also been challenged in this case by way of amendment.