R.B. Mehrotra, J. - (1.) This is a habeas corpus petition challenging the order passed by the District Magistrate, Bulandshahar in exercise of powers conferred on him, under section 3 (3) of the National Security Act (hereinafter referred to as N.S.A.). The detention order has been passed by the District Magistrate, Bulandshahr on 18th of November, 1993 exercising powers under section 3 (2) of the N.S.A. The order of detention has been filed as Annexure V to the writ petition which was accompanied by the grounds of detention served on the petitioner. The petitioner has challenged the validity of the aforesaid detention order and has also challenged that the petitioner's continuance detention, in pursuance of the aforesaid order, is illegal.
(2.) We have heard learned counsel for the petitioner Sri Sunil Kumar and Sri Mahendra Pratap, the learned Addl.Government Advocate.
(3.) The detention order stated that at present the petitioner is in detention in District Jail, Bulandshahr since 14-11-1993 in different criminal cases and he is attempting to come out of jail on bail. In the court of the Chief Judicial Magistrate,Bulandshahr, he has filed his bail applications. At the end of the paragraph of the detention order, it is mentioned that the bail applications filed by the petitioner are enclosed with the report of In-charge Police Inspector.;