MADAN LAL ALIAS MADHI Vs. STATE

JUDGEMENT

(1.) Madan Lal alias Madhi's detention, ordered vide District Magistrate, Reasi's No. PSA/2009/12 dated 04.01.2010 has been questioned by his learned counsel Mr. Mohd. Shaqir Hussain, on the following grounds

(2.) Supporting the detention, the learned State counsel submitted that the detenu has not been prejudiced in any manner, whatsoever, in that, the Police Dossier, containing the Grounds of Detention had been read over and explained to him in the language he understood and there was, therefore, no violation of any of the rights of the detenu. The activities of the detenu in indulging in Smuggling of liquor in the Holy Town of Katra, were likely to disturb peace and tranquility of the area and so the activities would fall within the definition of the Public Order, as explained in Section 8 of the Act.

(3.) I have considered the submissions of learned counsel for the parties and perused the Detention Records as also the provisions of Section 8 of the Jammu and Kashmir Public Safety Act, 1978.