M.C.JAIN, J. - (1.) The petitioner has challenged the detention order dated 31-8-2005, passed by respondent No.2, District Magistrate, Gautam Budh Nagar, under Section 3(2) of the National Security Act 1980 and his continued detention thereunder.
(2.) The grounds of detention are contained in Annexure-2 to the writ petition. The gen- "esis was the arrest of the petitioner on 21- 5-2005 by the police party when he was allegedly engaged with his associates in cutting electricity wire at about 11 P.M. A case Crime No. 36 of 2005 under section 379/ 411 I.P.C., P.S. Bisrakh, District Gautam Budh Nagar was registered against him. He was allegedly found to be involved in several other crimes, i.e. Crime Nos. 30 of 2005, u/S. 379 I.P.C., 34 of 2005, u/S. 379 I.P.C., 36 of 2005, u/S. 379/411 I.P.C., 57 of 2005, u/S. 2/3 Gangsters Act, 67 of 2005, u/ S. 379/411 I.P.C., 189 of 2005, u/S. 379 I.P.C. and 213 of 2005, u/S. 379 I.P.C.
(3.) Counter and rejoinder affidavits have been exchanged.;