BABUL MITRA ALIAS ANIL MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a Habeas Corpus petition under Art. 32 of the Constitution. The petitioner, Babul Mitra, was detained in Jail by an order of the District Magistrate, Jalpaiguri, dated October 5, 1971. The order was made under S. 3 (2) of the Maintenance of Internal Security Act, 1971. The District Magistrate reported to the State Government about his detention on October 6, 1971. The grounds of detention were served on him on the same date. The State Government approved his detention on October 15, 1971. He made a representation to the State Government against his detention. The representation was received by the State Government on October 30, 1971. The State Government rejected it on November 30, 1971. On the same date the Government sent the representation to the Advisory Board for its consideration. On November 4, 1971 the Government had already placed his case before the Adivisory Board for consideration. The Advisory Board was satisfied that there was sufficient cause for his detention. So by Order dated December 11, 1971, the State Government confirmed the order of detention. Confirmation of the order was communicated to the petitioner on December 13, 1971.

(2.) The grounds of detention, in so far as they are material, are set out here :

(3.) Shri A. K. Gupta has appeared as a Amicus Curiae on behalf of the petitioner. He has urged that the case was referred to the Advisory Board for its consideration on November 4, 1971, while the detenu's representation was sent to it on November 30, 1971. But this time-lag is only an irregularity, not going to the root of the matter, for no prejudice has been caused to the detenu. The Advisory Board has considered his representation before making its report on December 3, 1971.