- (1.) THIS is an application under section 491 of the Code of criminal Procedure for a Writ in the nature of habeas corpus against the detention of ananda Mohan Sanyal under sub-section (2) of section 3 of the preventive Detention Act, 1950.
(2.) THE detention order was made by the District Magistrate of Malda on june 27, 1967 with a view to peventing the detenu from acting in a manner prejudicial to the maintenance of public order. The detenu was furnished with grounds for his detention.
(3.) THERE are three grounds which read as follows : "1. On 22. 6. 67 at about 12-00 hrs. , you along with 3/4 hundred persons of your area looted away mango worth rs. 2000/ - from the garden of kutubuddin Ahmed of Chandpur, P. S. Ratua at Saharal, P. S. Gozole. 2. On the same day at about 14-00 hrs. , you along with 2|3 hundred persons of your village and also of the neighbouring villages looted away mango worth Rs. 500/- from the garden of sk. Mandal Box of Kalftala Lane, englishbazar town at Araji Deharul, P. S. Gazole. 3. On the same day at about 17-00 hrs. , you along with 200 hundred other persons looted away mango worth Rs. 2|3 hundred from the garden of Lalit rajbangshi of Sek Para, P. S, Gazole. ";