K.K.Misra, J. - (1.) By means of this writ petition filed under Article 226 of the Constitution of India, the petitioner has prayed for quashing the impugned detention order dated 30.6.2003, Annexue-1. to the petition passed by the District Magistrate, Deoria, respondent No. 1 under section 3 (2) of he National Security Act, 1980.
(2.) The subjective satisfaction of the detaining authority, respondent No.1 for passing the impugned detention order has been given in the grounds of detention, Annexure-2 to the petition. It is mentioned in the grounds of detention that the petitioner was a gangster and was involved in many criminal cases. It is also mentioned there that on 6.5.2003, the petitioner alongwith his associates went to a semi-constructed shop of one Gorakh Yadav situate near a nursing home by the side of National Highway Deoria-Salempur in Deoria city and committed the murder of Gorakh Yadav with pistol and Bomb. There.were many shops and business complex at the place of incident. There was large number of general public at the place of occurrence. Due to the incident, there was panic in the area and public order was badly affected. The public came on the road in protest.
(3.) We have heard Sri Jitendra Kumar holding brief of Sri Jagdish Singh Senger, Counsel for the petitioner and Sri Arvind Tripathi, learned A.G.A. Counter and rejoinder affidavits have been exchange.;