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 Anand Pati Tiwari, learned counsel for the petitioner, Sri N.D. Rai, learned counsel for the respondent no.1, Union of India and learned AGA for respondent no.2 to 5. 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 Rajendra has made a prayer to issue a writ, order or direction in the nature of Habeas Corpus quashing the detention order dated 20.12.2016 (Annexure No.1) passed by respondent no.3, District Magistrate, Auraiya in exercise of his power under section 3 (2) of the National Security Act, 1980 and to set the petitioner Rajendra at liberty.;