Ramendra Nath Dutt, J. - (1.) This is an application under Sec. 491 of the Code of Criminal Procedure for a writ in the nature of habeas corpus against the detention of Paritosh Kumar Basak under Sub -section (2) of Sec. 3 of the Preventive Detention Act, 1950.
(2.) It appears that the detenu, Paritosh Kumar Basak, is being detained on the basis of an order of detention made by the District Magistrate, Nadia, on February 5, 1968, under Sec. 3(2) of the Preventive Detention Act, 1950. The order is set out below: Whereas I am satisfied with respect to the person known as Shri Paritosh Kumar Basak, son of Shri Ganga Charan Basak of Lakshmitala Lane, Sarbanandipara, P.S. Santipur, District Nadia, that with a view to preventing him from acting in a manner prejudicial to the maintenance of public order, as provided in Sub -clause (ii) of Clause (a) of Sub -section (1) of Sec. 3 of the Preventive Detention Act, 1950 (Act IV of 1950), it is necessary as to do. Now, therefore, in exercise of the powers conferred by Sec. 3(2) of the Preventive Detention Act, 1950 (Act IV of 1950), I make this order directing that the said Shri Paritosh Kumar Basak be detained.
(3.) The detenu was furnished with the grounds of his detention. Mr. Chatterjee submits that some of the grounds are vague and the detenu was deprived of his constitutional right to make an effective representation against his detention. The grounds are as follows: [Seven grounds, in Bengali, are stated.];