Allahabad High Court
Rashid Husain vs Union Of India And 5 Others on 26 August, 2021
Bench: Mahesh Chandra Tripathi, Ram Krishna Gautam
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- HABEAS CORPUS WRIT PETITION No. - 740 of 2020 Petitioner :- Rashid Husain Respondent :- Union Of India And 5 Others Counsel for Petitioner :- Harish Kumar Yadav,Meraj Ahmad Khan Counsel for Respondent :- A.S.G.I.,G.A.,Ramesh Chandra Pandey Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Ram Krishna Gautam,J.
Heard learned counsel for the petitioner and learned AGA. Shri Ramesh Chandra Pandey appears for respondent no.1.
Present writ petition has been preferred assailing the validity of detention of the petitioner under sub-section (2) of Section 3 of the National Security Act, 1980 issued by respondent no.3 vide letter/ order dated 10.6.2020 and approved by respondent no.2 vide communicated letter/ order dated 1.8.2020 under sub-section (3) of Section 3 of National Security Act, 1980.
At the very outset, learned AGA has contended that the impugned detention order was passed on 10.6.2020 and thereafter the period of one year has expired and hence, this petition has become infructuous.
In view of above, the writ petition is dismissed as having become infructuous.
Order Date :- 26.8.2021 SP/