MUSHTAQ AHMED MIR Vs. STATE

JUDGEMENT

(1.) SUBJECT Mushtaq Ahmed Mir Resident of Draway Nimatpora, Larnoo Anantnag was taken in custody on 21.3.2000 in FIR No, 24/2000 u/s 7/25 I.A. Act registered at P/S Dooru. Subsequently under order No. F -142/2229 -35/DMA dated : 03.04.2000 of District Magistrate. Anantnag (Respondent No. 2). he has been detained U/s 8 of J&K P.S. Act, 1978 allegedly to prevent him from indulging in activities prejudicial to the security of the State. This detention order is under challenge in this petition.

(2.) COUNTER has been filed on behalf of respondents by the detaining authority (respondent No. 2)

(3.) LD . counsel for the petitioner is questioning the legality of the order on following three grounds :