- (1.) Sri Ravi Kiran Jain, learned Senior Advocate appearing on behalf of the petitioner has requested the Court for considering the prayer for bail of the petitioner in the present habeas corpus petition. Thus, the Court proceeds to hear learned counsel for the parties on the prayer for bail of the petitioner.
(2.) Heard Sri Ravi Kiran Jain, learned Senior Advocate, Sri Gopal S. Chaturvedi, learned Senior Advocate assisted by Ms. Deba Siddiqui, learned counsel for the petitioner, Sri Raghvendra Kumar, learned Advocate General assisted by Sri Ran Vijay Singh learned A.G.A. for the State.
(3.) Learned counsel for the petitioner tried to demonstrate before the Court through his arguments that the detention order passed by the District Magistrate, Saharanpur respondent no. 2 under section 3 (2) of the National Security Act, 1980 is in contravention with section 3 (3) of the said Act. He raised some other arguments stating that the detention of the petitioner in the present case is illegal one and prayed that the petitioner be enlarged on bail during the pendency of the present habeas corpus petition.;