UNIYAL, J. - (1.) THESE are petitions under Section 491, Criminal Procedure Code preferred by three persons detained under the Defence of India Rules by three separate orders passed by the State Government.
(2.) ON the 9th of November, 1952 the State Government passed an order of detention under Rule 30(1)(b) of the Defence of India Rules 1962, directing the detention of Sri Krishna Bhatt. In pursuance of the said order he was arrested on 13th of November, 1962. On the 21st of November, 1962, he made a representation to the State Government against his detention. and the latter after due consideration of the representation and other matters reviewed the detention of the petitioner under clause (9) of Rule 30 -A of the Defence of India Rules on the 10th of February, 1963, rejecting the representation and ordering the continuance of his detention.
(3.) SRI Vidya Sagar Nautiyal was also detained by the order of the State Government passed on 9.11.1962. We was arrested on the 11th of November, 1962 and the said order of detention was reviewed on the 1st of April, 1963. His representation against his detention was rejected and he was duly informed about the same. Dr. Damodar Singh Yadav was detained by art order of State Government dated 20th of November, 1962. On 21.11.1962 he was arrested. He made a representation to the Home Minister on the 24th of November, 1962, against his detention which was duly considered while reviewing his detention. Eventually on the 19th of February 1963, the State Government reviewed the detention at the petitioner and decided to continue the order of detention passed against him.;