S.K.MOOKERJI, J. - (1.) This Habeas Corpus Writ Petition has been filed on behalf of Rajendra Singh alias Pahalwan Singh challenging the order of the District Magistrate, Gorakhpur dated 20-7-1992.
(2.) The impugned order has been passed by the District Magistrate, Gorakhpur detaining the petitioner, under S. 3(3) of the National Security Act, 1980. By the above writ petition the petitioner has also prayed for releasing him forthwith from the police custody.
(3.) At the very out set it is necessary to point out that at the time when the detention order was passed or served, the petitioner was in jail at Basti in connection with case Crime No. 124 of 1985 under Ss. 403/411/467, I.P.C. and case Crime No. 375 of 1992 under Ss. 395/397, I.P.C. The above detention order along with grounds of detention was served on the petitioner in jail.;