Debabrata Mookerjee, J. - (1.) This is a son's petition for the release of his father, a detenu against whom an order was made by the District Magistrate of Nadia on January 18, 1963 under Section 3(2) of the Preventive Detention Act.
(2.) The detenu was in due course informed of his right to make a representation against the order of detention; he made one and was given personal hearing before the Advisory Board. On a consideration of the materials produced the Board reported that there was sufficient cause for detention. The State Government, thereafter, confirmed the order.
(3.) The impugned order recited that with a view to prevent the detenu from acting in a manner prejudicial to the maintenance of public order, it was necessary to direct his detention. The detenu challenges the validity and propriety of the order and urges that most of the grounds of particulars supplied to him are wholly unrelated to the question of public order.;