Jaspreet Singh,J. - (1.) The Court has convened through video conferencing.
(2.) Heard Shri Daya Shankar Mishra, learned counsel for the petitioner, Shri S. P. Singh, learned A.G.A. for the State-respondents no.1, 2 and 3 and learned A.S.G. Senior Advocate Shri S. B. Pandey assisted by Shri Varun Pandey learned counsel for the Union of India.
(3.) The instant petition for habeas corpus has been preferred by the petitioner assailing his detention since 03.07.2020 in pursuance of the detention order passed by the respondent no.2 in exercise of powers conferred under Section 3(2) of the National Security Act, 1980.;