MUKHTIAR AHMAD Vs. STATE

JUDGEMENT

(1.) PETITIONER has challenged Detention Order No. PSA -2000/7 dated: 23 -11 -2000 passed by the District Magistrate, Udhampur in exercise of power U/s 8 of the Public Safety Act, 1978 directing the preventive detention of the detenue Mukhtiar Ahmad for a period of one year.

(2.) THE petitioner has challenged the detention order on the ground the copy of the dossiers, FIR and other relevant material have not been supplied to him. His representation filed in terms of section 13 of Public Safety Act has not been considered. Criminal cases registered against him are false and fictitious. He has been involved in those cases because of some conspiracy hatched against him.

(3.) THE grounds of detention have neither been supplied nor read out to the detenue in the language which he understands.