Shabihul Hasnain,J. - (1.) Heard Shri Rishad Murtaza, learned counsel for the petitioner and the learned A.G.A. for the State.
(2.) This petition has been filed seeking the following main reliefs: "i) Issue a writ, order or direction in the nature of Habeas Corpus directing the opposite parties to release the petitioner forthwith. ii) Issue a writ, order or direction in the nature of Certiorari quashing the impugned detention order dated 18.6.2018 passed by the District Magistrate, Hardoi as approved by the State Government and extended by the State Government vide order dated 12.9.2018 detaining the petitioner under Section 3(3) of the National Security Act, 1980, contained in Annexure Nos. 1 and 2 respectively to this writ petition."
(3.) The aforesaid reliefs have been prayed on the basis of following main four grounds: "1. The impugned detention order has been passed contrary to the provisions of Section 3(2) of the National Security Act, 1980. 2. Absence of cogent material indicating imminent release from jail and indicating that petitioner would indulge into prejudicial activity after release from jail. 3. Delay in passing the detention order. 4. Supply of illegible copies of documents." ;