BALA KRISHNA NARAYANA,J. - (1.) The arguments of this case concluded at the close of the Court hours on 19.05.2017. We then made the following order. We then made the following order:- "Heard Sri Samit Gopal, assisted by Sri Hanuman Prasad Mishra, learned counsel for the petitioner and Sri Rajiv Gupta, learned A.G.A. for the State. Supplementary counter-affidavit has been filed today on behalf of State of U.P. (respondent no.2), the same is kept on record. Learned counsel for the petitioner has filed rejoinder-affidavit in reply to the supplementary counter-affidavit on behalf of respondent no.2, which is also kept on record. We are making the operative order now, but we will give reasons later. The Habeas Corpus Writ Petition is allowed. The impugned order dated 31.08.2016 passed by District Magistrate, Farrukhabad (respondent no.3) under section 3(2) of National Security Act is hereby quashed. The petitioner-Rajesh Mishra shall be released forthwith, if wanted in any other case. "
(2.) Here are the reasons:
(3.) By means of the present Habeas Corpus Writ Petition, the petitioner has challenged the validity of the detention order dated 31.08.2016 by District Magistrate, Farrukhabad (respondent no.3) in the exercise of his power under section 3(2) of the National Security Act, which, along with the ground of detention was served on the petitioner while he was in District Jail, Farrukhabad on account of his being accused in Case Crime No. 798 of 2016 under Sections 147, 148, 149, 354B, 323 and 504 I.P.C. read with Section 7 of Criminal Law Amendment Act; Case Crime No. 800 of 2016 under Sections 147, 148, 149, 307, 336, 186, 353, 332, 427 I.P.C read with Section 7 of Criminal Law Amendment Act and Section 3/4 of Social Property Damage to Protection Act, 1984 and Case Crime No. 801 of 2016 under Sections 147, 148, 149, 323, 504 and 336 I.P.C., which were registered vide three different first information reports lodged by informant/complainant Km. Nisha, S.I. Sanjeev Singh Rathore and Sri Islam Chaudhary, respectively, in respect of the incidents, which had allegedly taken place on 13.08.2016, containing allegations against the petitioner and his accomplices regarding eveteasing and abusing girls and thereafter causing damage to public property.;