HANS MULLER OF NIIN?NL IIRG Vs. SUPERINTCNDENT PRESIDENCY JAIL CALCUTTA

JUDGEMENT

(1.) The petitioner, Hans Muller, who is not a citizen of India, and who is said to be a West German subject, was arrested by the Calcutta Police on18-9-1954 and was placed under preventive detention. The order was made by the West Bengal Government under S. 3(1), Preventive Detention Act of 1950 (Act 4 of 1950) on the ground that his detention was

(2.) The grounds were served 22-9-1954. The second ground runs-

(3.) On the day after his arrest, namely on 19-9-1954 he wrote to the Consul-General of West Germany at Calcutta saying that he had been arrested and asking for an early interview. This was granted.