BALA KRISHNA NARAYANA, J. - (1.) The argument of this case concluded on 17.05.2017. We then made the following order :- "Heard Sri Anil Srivastava, learned counsel for the petitioner, Smt. Raj Kumar Devi, learned counsel for the Union of India and learned.
(2.) We will give reasons later. But we make the operative order here and now. This habeas corpus writ petition is allowed. The impugned orders dated 29.06.2016, 10.08.2016 and 20.9.2016 passed by respondent no. 1 and 2 are hereby quashed. The petitioner shall be released forthwith, unless he is wanted in any other criminal case.
(3.) There shall however be no order as to costs. "Here are the reasons :- In this writ petition, the validity of the detention of petitioner Kadeer has been challenged and a prayer has been made to issue a writ order direction in the nature of certiorari quashing the impugned orders dated 29.06.2016, 10.08.2016 and 20.09.2016 passed by respondent nos. 1 and 2 (Annexure Nos. 1, 2 and 3 to the writ petition) respectively. ;