BALA KRISHNA NARAYANA,J. - (1.) The arguments of this case concluded at the close of the Court hours on 24.05.2017. We then made the following order:- "Heard Sri Irshad Ahmad, learned counsel for the petitioner, Sri J.K. Upadhyay, learned AGA assisted by Smt. Manju Thakur, brief holder for the State and Smt. Rajkumari Devi, learned counsel for the respondent nos. 1, 2, 3 and 4. We will give the reasons later. But we make the operative order here and now. The detention order is quashed. The detenu will be set at liberty forthwith."
(2.) Here are the reasons:-
(3.) By means of this Habeas Corpus Writ Petition, the petitioner Nafees Qureshi has made a prayer to issue a writ, order or direction in the nature of certiorari to quash detention order dated 10.05.2016 (Annexure No. 3) passed by respondent no.3, District Magistrate, Sambhal in exercise of his power under section 3 (2) of the National Security Act, 1980.;