- (1.) This is a habeas corpus petition in which the order Annexure-1 dated 6th November 1992 issued under sub- section(3) of Section 3 of the National Security Act, 1980 (for short NS Act) has been challenged.
(2.) The said order may now be read as under : ...[VERNACULAR TEXT OMITTED]...
(3.) A bare reading of the aforesaid extracted order will show that it has been made by the District Magistrate, Kota in exercise of the powers conferred on him by the State Government under sub~section(3) of Section 3 of the NS Act. After the passing of the aforesaid detention order as required under sub-section (4) of Section 3 of the NS Act, the order remained in force after a period of 12 days because it was approved by the state Government vide its order dated 17th November 1993, within a period of 12 days of the making of the aforesaid order, Alongwith the order of detention the grounds of detention were also communicated, to the detenue. It will be seen from a bare reading of the aforesaid extracted detention order that the said order has been made and the petitioner has been detained on the District Magistrate being satisfied that the activities of the petitioner are prejudicial to the maintenance of public order. A perusal of the grounds simultaneously formulated in support of the detention order and served to the detenue will show that number of grounds have been contained therein and the activities of the detenue in between the period from 26th October 1984 to 8th July 1992 have been stated therein wherein the detenue was found to be involved in various cases, many of them are still pending, but in one he was acquitted because none was willing to come forward against the detenue to give evidence, the detenue being terror to the society in the village.;