RUSTUM WANI Vs. STATE OF J&K

JUDGEMENT

(1.) WE have heard Mr. M.A. Wani, learned counsel for the appellant as well as Mr. G. Mustafa, GA, learned counsel for the respondents.

(2.) THIS appeal has been preferred by the appellant against the order dated: 15 -02 -2001 passed by the learned Single Judge in HC No. 232/2000 (sic) dismissing the petition.

(3.) THE appellant has been detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (hereinafter Act) by an order dated: 03 -08 -2000 passed by District Magistrate Pulvama. The detention order was followed by grounds of detention supplied to the dctenue on 07 -08 -2000. It may not be necessary to quote the whole grounds of detention, however, it will be useful to quote the operative portion of grounds of detention which read as under: -