PRADEEP KUMAR SRIVASTAVA,J. - (1.) Heard Sri Daya Shankar Mishra, learned Senior Advocate, assisted by Sri Chandrakesh Mishra, learned counsel for the petitioner, Sri Prem Shanker Prasad, learned counsel for Union of India and Sri Amit Sinha, learned A.G.A. for the State.
(2.) Petitioner, Javed Siddiqui has filed this habeas corpus writ petition against the detention order passed on 10.07.2020, under Section 3(2) of the National Security Act and requested to issue direction for producing the corpus in the Court and also for setting aside the impugned detention order.
(3.) The facts of the case are that the petitioner, along with 56 known and 25 other unknown persons, on 09.06.2020 at about 06:00 PM, came to the slum locality of Village Bhadethi, Police Station Saraikhwaza, District Jaunpur and committed rioting, arson, used castist words against the inhabitants of the slum locality, abused them and caused injuries by doing maar-peet by lathi and danda due to which many of the persons sustained injuries. The petitioner and other persons entered into the houses of inhabitants of slum locality, chased and assaulted themselves, caused damages to their households. Their houses were burnt and the cattle which were tied inside their houses were also burnt and died. A serious law and order situation accrued at the place of occurrence and the inhabitants of slum locality out of terror and fear, in order to hide them, went to other villages.;