V.N.SINGH, J. - (1.)This petition has been filed by the petitioner challenging the correctness and validity of the order dated 1-2-2002 passed by the District Magistrate, Mathura in the exercise of his powers conferred on him under Section 3 (2) of the National Security Act (hereinafter referred to as the Act) with a view to prevent the petitioner/detenue from acting in any manner prejudicial to the maintenance of public order.
(2.)The contention of the petitioner in brief is that, the petitioner has been detained under the Act on the basis of solitary incident in case crime No. 1 of 2002 under Sections 302/201 IPC and later on converted under Sections 396, 328, 412 and 201 IPC and Section 2/3 of U.P. Gangsters Act.
(3.)Brief facts of case is that, Sri Sukhbir Singh lodged the F.I.R. under Sections 302/201 IPC at 11.00 A.M. at Police Station Hasayan, District Hathras, which was registered as case crime No. 1 of 2002. It was alleged by Sukhbir Singh that, on 3-1-2002 at about 10.00 A.M. near Sua Mohanpur towards the north side of his hotel, he had gone to ease himself near the bridge of Isan river. At about 50 yards towards the north side of bridge of Hathras-Sikandera Rao Road at western side, he found a dead body of unknown person having injuries on the neck and head.