AJIT SINGH,J. - (1.) Heard Sri Daya Shankar Mishra, learned Senior Advocate assisted by Sri Chandrakesh Mishra, learned Counsel for the petitioner, Sri Alok Ranjan Mishra, learned Counsel for Union of India and Sri Patanjali Mishra, learned AGA appearing on behalf of the State-respondents.
(2.) The present Habeas Corpus writ petition has been filed seeking the quashing of the detention order dated 08.07.2018. The relief as sought in the writ petition is herein under:
(3.) At the very outset, it may be appreciated that the present proceedings are culmination point of First Information Report dated 24.01.2018 with regard to an incident said to have taken place on 23.01.2018 as at the very outset, it may be noted that as far as the said FIR is concerned, copy of which has been annexed as Annexure no.7 to the writ petition, the present writ petitioner has not been named therein and the said FIR has been lodged against unknown persons. This was the starting point on which ultimately became the focal point for passing of the preventive detention order dated 08.07.2018 for the quashing of which the writ petition has been filed along with the other subsequent orders by means of which the period of detention has been extended.;