Sarkaria, J. - (1.) The petitioner challenges the validity of the order of his detention made by the District Magistrate of 24 Parganas on 10-12-1973 The order states that the detention has open made with a view to preventing the petitioner from acting in any manner prejudicial to the maintenance of supplies and services essential to the community.
(2.) The detention order is founded on two incidents, the facts of which were communicated to the detenu in the grounds of detention as follows: "1. That on 19-7-73 at about 02.00 hrs. you along with your associates Mati Lal Shaw and others of Titagarh cut down and stole away copper wires worth about Rs. 1035-00 from six electric posts from Tittagarh Jute Mill Mazdur Line, P. S. Tittagarh Distt. 24-Parganas, causing serious disruptions to the maintenance of supplies and services of power and light in the area which is essential to the community. You, thus acted in a manner prejudicial to the maintenance of supplies and services essential to the community. 2. That on 28-7-73 at about 23.00 hrs. you along with your associates Matilal Shaw and others of Tittagarh broke open transformer of the deep tube well at Palitpara, P. S. Ranaghat, Distt. Nadia and stole away copper cables worth about Rs. 3500-00 from inside it, causing disruptions to the maintenance of supplies and services of power, required for supplying water from the deep tube wells for irrigation of cultivable lands which is essential to the community. You, thus acted in manner prejudicial to the maintenance of supplies and services essential to the community."
(3.) In response to the Rule Nisi, the District Magistrate who had passed the impugned order has inter alia stated: "With reference to the two criminal cases filed in connection with the incidents mentioned in the grounds of detention I say that materials on record clearly showed the participation of the said detenu in the acts stated in the grounds of detention though his name did not appear in the F.I.R Ground No. 1 relates to Titagarh P. S. Case No. 14 dated 22-7-73 under Section 379 of the Indian Penal Code and Ground No. 2 relates to Ranghat page No. S. Case No. 2 dated 1-8-73 under .Section 379 of the Indian Penal Code. As the petitioner was absconding he could not be arrested. The petitioner detenu was not named in F.I.R. but his complicity transpired during investigation into the said above cases, Ultimately F.R.T. was filed in the said cases on 17-10-1973 as the witnesses were afraid to depose against him. Thereafter the case of the petitioner was placed before me and I passed the order of detention on 10-12-73, but as the petitioner was absconding he could not be arrested. He was ultimately detained pursuant to my order on 2-2-74.";