ABDUL RASHID Vs. STATE

JUDGEMENT

(1.) M /S Abdul Rashid, Noor Din & Hadayatullah have been detained in preventive custody by District Magistrate, Ramban in exercise of powers under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, hereinafter to be referred as the "Act", vide Order Nos. DMR/PSA of 2009/18, DMR/PSA of 2009/19 & DMR/PSA of 2009/20 dated 17.03.2009 respectively.

(2.) THE grounds of Detention in case of the detenues being similar, grounds of one of the detenues' is reproduced, hereunder for reference, to deal with the submissions raised at the Bar for and against the detention. The grounds read thus:

(3.) THE Detention records produced by the learned State Counsel reveal receipt of Senior Superintendent of Police, Ramban's Dossiers dated 24.02.2009 along with records running over nine leaves by the learned District Magistrate on the same day. These records, however, do not contain any material, like information, report(s) or the like, on the basis whereof it may be said that after their release from police custody pursuant to the orders of the learned Judicial Magistrate, the detenues were likely to indulge in any activity prejudicial to the security of the State.