- (1.)THIS is an application under Article 236 of the Constitution of India for a writ of habeas corpus to release the applicant from his detention under the Privative Detention Act of 1950.
(2.)BY an order dated 7. 3. 1950, the Chief Commissioner, Bhopal directed that the applicant Wahid Ali alias Buddha son of Ahmedali, resident of Bhopal be detained for one year from the date of the order. To applicant, however, could not be arrested immediately after this order and wag arrested only on 5. 6. 1950 and the Chief Commissioner, on 13. 6. 1950 forwarded to him the grounds of the order of detention.
(3.)THE applicant filed this petition on 21. 8. 1950, alleging that the grounds for his detention were mala fide, vague and indefinite; and that the petitioner was a peaceful, respectable citizen and the encroachment on his fundamental rights of personal liberty given under the Constitution of India, by the Chief Commissioner of Bhopal was wholly an warranted and against law.
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