BALA KRISHNA NARAYANA,J. - (1.) The argument of this case was concluded on 19.09.2018. We then made the following order:- "Heard Sri Daya Shankar Mishra, learned counsel for the petitioner, Sri Jitendra Prasad Mishra, learned counsel for Union of India, Smt. Manju Thakur, learned A.G.A.-I and Sri J. K. Upadhyay, learned A.G.A. for the State. We will give reasons later. But we are making the operative order here and now. This habeas corpus writ petition is allowed. The impugned detention order dated 08.05.2018 passed by respondent no. 2, District Magistrate, Meerut detaining the petitioner u/s 3 (2) of the National Security Act, 1980 is hereby set-aside. The petitioner Yogesh Verma (detenu) shall be released forthwith unless he is wanted in any other criminal case."
(2.) Here are the reasons:- In this petition, the validity of the detention of petitioner Yogesh Verma (detenu) has been challenged. He has been detained by the District Magistrate, Meerut by an order dated 08.05.2018 made under Section 3 (2) of the National Security Act, 1980 (hereinafter referred to as the NSA).
(3.) The impugned order of preventive detention was passed against the petitioner while he was confined to District Jail, Meerut on account of his being accused in following fifteen cases namely :- (a) Case Crime No. 365 of 2018 u/s 147, 148, 149, 323, 307, 504, 506, 336, 337, 427, 332, 353, 342, 143, 34 I.P.C. and Section 7 Criminal Law Amendment Act. (b) Case Crime No. 364 of 2018 u/s 147, 148, 149, 323, 307, 504, 506, 395, 336, 337, 427, 332, 353, 143, 342, 34 I.P.C. and Section 7 Criminal Law Amendment Act. (c) Case Crime No. 362 of 2018 u/s 147, 148, 149, 323, 307, 504, 506, 336, 337, 427, 332, 353, 342, 143, 34 I.P.C. and Section 7 Criminal Law Amendment Act. (d) Case Crime No. 363 of 2018 u/s 147, 148, 149, 307, 504, 506, 143, 332, 353, 336, 337, 436, 342, 395, 34, 427 I.P.C. and Section 7 Criminal Law Amendment Act and Section of Prevention of Damage to Public Property Act. (e) Case Crime No. 358 of 2018 u/s 147, 148, 149, 307, 504, 506, 143, 332, 353, 336, 337, 436, 342, 395, 34, 427 I.P.C. and Section 7 Criminal Law Amendment Act and Section of Prevention of Damage to Public Property Act. (f) Case Crime No. 359 of 2018 u/s 25/27/30 of Arms Act. (g) Case Crime No. 360 of 2018 u/s 25/27/30 of Arms Act. (h) Case Crime No. 361 of 2018 u/s 25/27/30 of Arms Act. (i) Case Crime No. 221 of 2018 u/s 147, 148, 149, 323, 504, 506, 332, 336, 325, 352, 353, 307, 395, 397, 452, 427, 342, 436, 188, 120-B I.P.C. and Section of Prevention of Damage to Public Property Act and Section 7 Criminal Law Amendment Act. (j) Case Crime No. 350 of 2018 u/s 147, 148, 149, 307, 332, 353, 336, 341, 427, 436, 120-B I.P.C. and Section 2/3 of Prevention of Damage to Public Property Act and Section 7 Criminal Law Amendment Act. (k) Case Crime No. 218 of 2018 u/s 395, 397 I.P.C. (l) Case Crime No. 159 of 2018 u/s 147, 148, 149, 332, 353, 336, 435, 307, 395, 504, 120-B, 427 I.P.C. and Section 7 Criminal Law Amendment Act and Section of Prevention of Damage to Public Property Act. (m) Case Crime No. 158 of 2018 u/s 147, 184, 149, 353, 435, 307, 341, 352, 120-B, 427 I.P.C. and Section 7 Criminal Law Amendment Act. (n) Case Crime No. 390 of 2018 u/s 147, 148, 323, 504, 506, 336, 435, 427 I.P.C. and Section of Prevention of Damage to Public Property Act. (o) Case Crime No. 389 of 2018 u/s 147, 148, 427 I.P.C. ;