- (1.) In the month of July 2007 three criminal cases were registered against the petitioner namely Case crime No. 1350 of 2007, under Section 356 IPC, Case Crime No. 1351 of 2007, under Sections 394, 412, 316, 115, 307, IPC and case Crime No. 1368 of 2007 under Section 3/25 Arms Act, Police Station Kotwali, District Deorea. The petitioner was arrested in pursuance of these criminal cases on 18.7.2007. Subsequently an order under Section 3 of National Security Act (the Act) was passed against the petitioner on 1.8.2007. Hence the present habeas corpus petition.
(2.) We have heard counsel for the petitioner and the AGA for the respondents.
(3.) The counsel for the petitioner submitted that the detention order is illegal because, (i) There is no satisfaction of the detaining authority that the petitioner is likely to be released on bail. (ii) The ground for detention relates to law and order rather than public order.;