V.K. Singhal, J. - (1.) In this writ of Habeas corpus under Article 226 of the Constitution of India, the petitioner has challenged the detention under .
(2.) The petitioner was detained earlier by an order of the District Magistrate, Kota dated March 20, 1989 and the said order was challenged by way of Writ Petition No. 2314/89 and the order of detention was set aside by this court
(3.) The petitioner was detained again vide order dated 4-6-1992. A copy of grounds of detention was served on the petitioner and he was also served with an order passed under Section 3(4) of the Act, dated 11th June, 1992, in which it was mentioned that there are sufficient reasons for detention of the petitioner and the State Government has approved the detention. Vide order dated 28.h July, 1992 it was informed that the Advisory Board has considered the enrire record including the representation of the petitioner and the State Government in accordance with the provisions of Section 13 of the Act, directed that the petitioner shall be detained from 4th June, 1992 to 3rd June, 1993. The report of the Superintendent of Police, Kota (Rural) dated 28th May, 1992 has given various instances, from which it was evident that the petitioner was involved in number of criminal activities, on the basis of which the detention of the petitioner was proposed.;