Jagannatha Shetty, J. - (1.) The arguments of this case concluded at the close of the court hours on December 18, 1987. We then made the following order:"We will give the reasons later. But we make the operative order here and now. The detention order is quashed. The detenu will be set at liberty forthwith."
(2.) Here are the reasons: In this writ petition, the validity of the detention of Arun Aggarwal has been challenged. He has been detained by the District Magistrate, Meerut by an order dated August 3, 1987 made under sec. 3(2) of the National Security Act, 1980. The Government, after the receipt of opinion of the Advisory Board, has approved the detention required under sec. 12(1) of that Act. The impugned order reads as under: "Office of the District Magistrate, Meerut Order As I am satisfied as District Magistrate, Meerut that issue of order to prevent Shri Arun Aggarwal, son of Shri Rattan Singh, resident of 234, 'L' Block, Shastri Nagar, Police Station Medical, Meerut from doing act against the maintenance of public order is necessary. Therefore, in exercise of power given in sub-section (3) of see. 3 of National Security Act, 1980 (Act No. 65/1980), I hereby give order that the above said Shri Arun Aggarwal, son of Shri Rattan Singh, resident of 234, 'L' Block Shastri. Nagar Police Station Medical, Meerut be detained in general category in District Meerut Jail in the custody of the Supdt. of the said jail under sub-section (2) of Sec. 3 of the above said Act. Passed today dated 3-8-1987 under my signature and seal."
(3.) There are as many as five grounds of detention set out in the order. All relate to the offence said to have been committed by Arun Aggarwal on May 19, 1987. Two of the offences are said to have been committed at 9.00 A.M. on that day, the other two offences at 9.30 A.M. and the fifth one was alleged to have been committed between 9.30 A.M. to 1.00 P.M. on the same day. In each of the grounds there is a mention to the following effect: "Due to your above ill acts there broke out communal riots causing heavy loss to properties and lives of the people and your this ill act has spread fear and terror in the general public of Meerut City. In this manner, you have committed such an act which is against public law and order.";