B.K.NARAYANA,J. - (1.) The argument of this case was concluded on 20.09.2018. We then made the following order :- "Heard Sri Mir Sayed, learned counsel for the petitioner, Sri Jitendra Prasad Mishra, learned counsel for the Union of India, respondent no. 3, and learned A.G.A. appearing for respondents no. 1, 2 and 4. We are making the operative order now and will give reasons later. This petition is allowed. Impugned detention order 22.10.2017 is quashed. The petitioner is set at liberty forthwith unless he is wanted in any other case."
(2.) Here are the reasons :- In this petition, the validity of the detention of petitioner Hakim Khan (detenu) has been challenged. He has been detained by the District Magistrate, Kanpur Nagar by an order dated 22.10.2017 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, Kanpur Nagar on account of his being accused in following four cases namely :- (a) Case Crime No. 278/17 u/s 147, 148, 149, 307, 323, 332, 333, 336, 337, 353, 153A, 436, 427, 188, 295, 295A, 504, 506, 186 I.P.C., Section 7 Criminal Law Amendment Act, 1932 and Section ? Prevention of Damage to Public Property Act, 1984. (b) Case Crime No. 279/17 u/s 147, 148, 149, 323, 336, 436, 427 I.P.C. and Section 7 Criminal Law Amendment Act. (c) Case Crime No. 281/17 u/s 147, 148, 149, 323, 336, 436, 427 I.P.C. and Section 7 Criminal Law Amendment Act. (d) Case Crime No. 282/17 u/s 147, 148, 149, 323, 336, 436, 427 I.P.C. and Section 7 Criminal Law Amendment Act.;