AB. AZIZ DAR Vs. STATE

JUDGEMENT

(1.) Allegedly activities of the detenu Abdul Aziz Dar are such that his being at large is a constant threat to the security of the State. For deterring the detenu from committing such alleged activities, initially has been arrested in the year 1992 remained in preventive custody till 2000. On release-he is alleged to have formed i party named as Tehreek-i-Kashmir with Pro-Pak agenda and after some break said party merged with Tehreek-i-Hurriyat Kashmir.

(2.) The detenu is alleged to be the prominent self styled leader of Hurriyat Conference and is believed to be one of the think tanks of the Hurriyat. He is also allegedly inciting the youth to have resort to violence and is propagating the secessionist ideology by sponsoring strikes, enforcing closure of business establishments by launching false media propaganda. He is also alleged to have been assigned the job of motivating released militants so as to do anti-national activities. In connection thereof has been again taken into preventive custody under the provisions of Public Safety Act in the year 2004 and released in the year 2006.

(3.) On release the detenu was found to have again indulged into similar secessionist activities and is alleged to be in close contact with the cadres of HM outfit. The detenu is also alleged to have succeeded in recycling number of released militants, so, was again detained under the provisions of Public Safety Act in the year 2006 but released in 2007.