ZENITO CARDOZO Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. S.G. Dessai, learned Senior Counsel for the petitioner, Mr. S. R. Rivonkar, learned Public Prosecutor appearing for respondents No.1, 2 and 3 and Mr. C.A. Ferreira, Asst. Solicitor General for respondent No. 4.

(2.) By this petition, the petitioner has challenged the order dated 13th February, 2013 passed by respondent No.1 in exercise of the powers conferred under Section 3(2) of the National Security Act, 1980 ("the Act" for short). In terms of the said order, the petitioner was detained and kept in the Central Jail, Aguada in order to prevent him from acting in any manner prejudicial to the security of the State or from acting in any manner prejudicial to the maintenance of public order. The petitioner in the petition has urged several grounds in support of the contention that the impugned detention order is liable to be quashed. The petitioner filed an application for his release on bail, which was granted by order dated 6th May, 2013.

(3.) Replies have been filed on behalf of respondents No.1, 2 and 3 and respondent No.4.