PRINCE KHAN, SON OF NASIR KHAN, RESIDENT OF NABI NAGAR, KAMARMAKDUMI, WASEPUR, P.O. B. POLYTECHNIC, P.S. BANK MORE, DISTRICT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since common questions of law and facts are involved in both the writ applications the same are being disposed of by this common order.

(2.) In W.P.(Cr) No. 282 of 2016, the petitioner is aggrieved by the order dated 29.6.2016 as contained in Memo No. CCA/01/40/2015-3210, passed by the respondent no. 3, by which the petitioner has been detained till 29.8.2016. A further challenge has been made to the Memo dated 29.8.2016, by which the period of preventive detention has been further extended till 28.11.2016.

(3.) By way of amendment, which has been allowed by this Court on 16.12.2016, the period of detention has further been extended till 27.2.2017 vide order dated 28.11.2016.