LATIF HUSSAIN Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Latif Hussain Malik, petitioner, forwarded his application dated March 10, 1970 from Central Jail, Jammu seeking his production in this Court for filing an application for a writ of habeas corpus According to him, he was arrested on September 21, 1969. This application was treated as an application for writ of habeas corpus and on April 9, 1970 a rule nisi was issued.

(2.) According to the return the petitioner was detained on November 21, 1969 pursuant to an order dated November 6, 1969 with a view to preventing him from acting in a manner prejudicial to the security of the State. He was informed that it was against public interest to disclose to him the grounds of his detention. The State Government confirmed the order of detention on November 11, 1969.

(3.) The only contention raised on his behalf is that the order of confirmation by the Government was made before the petitioner's arrest and detention and that this rendered his custody illegal.