ABDUL AZIZ Vs. THE STATE

JUDGEMENT

(1.) THIS is a petition by one Abdul Aziz son of Nichar Ali, under the provisions of Article 226 of the Constitution of India directed against an order of detention passed against him by the District Magistrate of Cachar, dated 10 -2 -52, in the exercise of the power conferred by Sub -section (2) of Section 3 read with Sub -clause (ii) of Clause (a) of Sub -section (1) of Section 3 and Section 4of the Preventive Detention Act of 1950 as amended by the Preventive Detention Act of 1951 (4/51).

(2.) THE ground of detention as communicated to the petitioner is this:

(3.) THE result is that the petitioner will be released forthwith. The Rule is made absolute.