- (1.) This petition has been filed by the petitioner with a prayer to direct the respondents to produce the petitioner before this Court and set him at liberty forthwith and also for quashing the order dated 27.1.2016 passed by respondent no.2, District Magistrate, Bijnor as well as order dated 16.3.2016 passed by respondent no.1.
(2.) The brief facts of the case are that an FIR was lodged by one Manoj against the petitioner on 22.12.2015 u/s 307 IPC which was registered as Case Crime No.1288 of 2015 at Police Station Kotwali City, District Bijnor at 20.10 hours for an incident which is said to have taken place on the same day at 14 hours. In the incident one person namely Nagesh Kumar received injuries, who was medically examined on 22.12.2015 and was discharged from the hospital on 2.1.2016.
(3.) It appears that on the basis of the said solitary case, the detention order was passed by the District Magistrate, Bijnor, respondent no.2 against the petitioner u/s 3(2) of National Security Act (hereinafter referred to as the NSA). The District Magistrate while passing the detention order has mentioned in the grounds of the detention that the petitioner is a man of criminal antecedents and because of his criminal personality, he disturbs the social harmony.;