JUDGEMENT
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(1.) Rule in WPs 1537 and 1540 of 1982.
(2.) The petitioners were detained on November 19, 1982 on the ground that they were shouting slogans in the stadium during the Asiad games. The games being over there is no justification for detaining the petitioners. No grounds of detention are either furnished to them. We, therefore, direct that they shall be released forthwith.
(3.) Since we are informed that the other petitioners have already been released, WPs 1538, 1539, 1541 and 1542 of 1982 are dismissed as infructuous.;
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