- (1.) This Habeas Corpus Petition has been filed for setting-aside the order of detention passed against the petitioner Rajesh Singh alias Bablu Singh under Section 3 (2) of the National Security Act dated 11.11.2009 by District Magistrate, Deoria.
(2.) The detention order was passed on the grounds that in pursuance of a secret information, the police, on 3.9.2009 at 12:25 p.m. arrested Vijay Kumar Singh alias Ramesh Singh and Haiku Yadav and recovered fake currency notes from their possession. On interrogation, the involvement of the petitioner also came to light. On the same day at 12:55 p.m., Police arrested the petitioner and recovered two fake currency notes of Rs. 1000/- denomination and one fake currency note of Rs. 500A denomination from his possession. Fake currency notes were also recovered from other accused persons. On interrogation, it was revealed that petitioner and his companions managed to circulate large number of fake currency notes in Districts Deoria, Kushi Nagar, Ballia, Gorakhpurand neighbouring districts of State of Bihar. The act of the petitioner and his companions was affecting the economy of the Nation and services essential to the community. The District Magistrate apprehended that bail might be granted to the petitioner by the Court, but there was apprehension that the petitioner would again involve himself in the aforesaid criminal activities affecting the economy of the Nation and services essential to the community, hence it was thought necessary to preventively retain the petitioner.
(3.) We have heard Sri Arvind Kurmar Singh-ll, learned counsel for the petitioner, learned A.G.A. for the respondent Nos. 1 to 4 and Sri N.P. Shukia, learned counsel for respondent No. 5 Union of India.;