R.K.RASTOGI, J. - (1.) THIS is a writ petition challenging the detention order dated 25 -9 -2006 passed against the petitioner under the National Security Act, 1980 (the Act).
(2.) THE facts relevant for disposal of the case are that an F.I.R. was lodged on 12 -8 -2006 at police station New Agra District Agra by Ashok Kumar Agrawal under Sections 463, 464, 467, 468, 469, 470, 471, 120 -B I.P.C. and on the basis of this report case crime No. 509 of 2006 was registered at the above police station. It was alleged in that report that the petitioner Ram Pratap Singh had taken on rent two rooms in upper portion of his house No. 47 Girraj Nagar, Lawyers Colony Police Station New Agra District Agra and the rent was Rs. 3,000/ - per month. In these rooms he kept answer -books of the students of M.B.A., B.C.A., B.B.A. and Computer course conducted by the technical colleges affiliated with Choudhary Charan Singh University Meerut and those answer - books were got evaluated by ineligible examiners who were students of High School, Intermediate and B.A. and marks of the examinees were increased after taking money from them. Co -accused Sri Pali Baijnath Hari, Nitesh Kumar, Rakesh Kumar, Gajendra Pratap, Ajit Kumar and 8 -10 other boys were also co -operating in commission of these offences. In pursuance of this report the above house was raided by the police party on 13 -8 -2006 and at that time it was found that Ram Pratap Singh was evaluating the answer books alongwith co -accused persons. The answer -books of B.C.A., B.B.A., B.P.T., B.A. LL.B., Clinic Pathology, Biochemistry, Oriental Programming -C and B.B.M.S. etc. were lying there. A total number of 9931 answer - books were recovered in 50 bundles. Thereafter on 14 -8 -2006 on receiving information from an informer, S.H.O. of Police Station New Agra arrested Ram Gopal and Satya Prakash and upon inquiry they told that on the instructions of Sri Babu Lal Arya, Registrar of Meerut University, who is father of accused Ram Pratap Singh (petitioner in this petition) they had come to dispose of the aforesaid answer books and that those answer books had been sent to the petitioner by his father Sri Babu Lal Arya, Registrar of the said university. On search 1283 bundles of answer books containing 45,791 answer -books were recovered from the residence of Sri Babu Lal Arya and ten bundles containing 605 answer -books were also recovered from the car standing in Portico. Thereafter the accused were challaned for the above offences and the criminal case against them is going on.
(3.) THE District Magistrate, Agra passed an order against aforesaid Ram Pratap Singh under Section 3(2) of the National Security Act on 25 -9 -2006. Aggrieved with that order the petitioner has filed this writ petition.;