KASHINATH BEHERA ALIAS KANDRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this writ petition, the Petitioner has sought to challenge the detention order No. 83/C dated 17.04.2010 passed by the Collector and District Magistrate, Keonjhar-opposite party No. 2 (hereinafter referred to as the "Detaining Authority") in exercise of power under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as 'the Act') directing his detention in jail custody.

(2.) The facts and circumstances giving rise to the present writ petition are that the Petitioner is facing trial in eight criminal cases registered as Joda P.S. Case Nos. 135 dated 19.09.2003, 181 dated 20.11.2003, 166 dated 17.09.2008, 234 dated 19.12.2008, 17 dated 23.01.2009, 16 dated 05.02.2010, 23 dated 14.02.2010 and 31 dated 04.3.2010 apart from two station diary entry Nos. 136 dated 06.03.2010 and 138 dated 06.03.2010.

(3.) Mr. U.C. Pattnaik, learned Counsel appearing for the Petitioner-detenu, inter alia, raised the following contentions:-