- (1.) Heard Sri Sanjay Kumar Singh, learned counsel for the petitioner, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
(2.) None appears on behalf of Union of India though the matter is taken up in the revised list.
(3.) This Writ Petition of Habeas Corpus has been filed by the petitioner with a prayer to issue direction to the respondents to set him at liberty and the detention order dated 2.6.2017 be set-aside which has been passed under Section 3(2) of the National Security Act, 1980 (hereinafter to be referred as N.S.A.) by respondent no.3.;