S. MOHINDER SINGH SAIANWALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MOHINDER Singh Saianwala petitioner has been detained under section 3(2) read with section 2(3) and section 14-A of the National Security Act by District Magistrate, Ferozepur, vide order dated June 18, 1984, (P.1). He has also been supplied the grounds of his detention. The petitioner has assailed his detention in the present writ petition.

(2.) THE relevant part of the impugned detention order dated June 18, 1984, (P.I) reads :

(3.) THE learned counsel for the petitioner has argued that the order of detention of the petitioner is liable to be set aside on the ground of mala fide on the part of Shri Puran Chand Dogra, D.I.G. Police, Ferozepur. The argument proceeds that in 1978 the petitioner was M.P. and Shri Puran Chand Dogra, Superintendent of Police at Ferozepur. There were complaints against Shri Puran Chand Dogra. The petitioner got him transferred on account of many complaints against him. Shri Puran Chand Dogra knew that the petitioner had got him transferred from Ferozepur. He nurse a grudge against the petitioner on that account. In June, 1984, Shri Puran Chand was posted as D.I.G. Police at Ferozepur. It was on account of mala fide on the part of Shri Puran Chand Dogra and at his instance that the District Magistrate, Ferozepur, passed the impugned detention order against the petitioner. The contention is without merit.