Raghubar Dayal, J. - (1.) This is an application under Section 491, Criminal P. C. by Mehar Chand against his detention under the orders of the District Magistrate, Saharanpur, dated 12th February 1948, under Section 3 (1) (a), U. P. Act, IV [4] of 1947.
(2.) This order of detention was to remain in force for six months and unless revoked would have, therefore, remained in force till the 12th August.
(3.) On 30th April 1948, the District Magistrate, Saharanpur, passed another order, which is as follows: Whereas I, Rameshwar Dayal, District Magistrate, Saharanpur, am satisfied with respect to the person named below that with a view to preventing him from acting in a manner prejudicial to the public safety and the maintenance of public order and communal harmony it is necessary so to order: Now, therefore, in exercise of the powers conferred by el. (f) of Sub-section (1) of Section 3, U, P. Maintenance of Public Order (Temporary) Act, 1947 .... I Rameshwar Dayal, District Magistrate, Saharanpur, hereby order that the said person shall not take part in the activities of any communal organisation or do anything likely to disturb the public peace. And also in exercise of the powers conferred by Sub-section (3) of Section 8 of the said Act, I Rameshwar Dayal, District Magistrate, further order that the said person shall enter into a personal bond of Rs. 500 with one surety in the like amount for the due performance of the restrictions and conditions specified above. This order shall remain in force for a period of six months from the date of issue. The person to whom this order was given was Mehar Chand.;