MAQBOOL HUSSAIN Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the Detention Records made available by the learned State counsel.

(2.) Petitioner's learned counsel's contention that the petitioner was deprivied of his right to make effective Representation against his detention because of Detaining Authority's omission to supply him all the material that had weighed with the Detaining Authority, therefore, succeeds.

(3.) Detention orders passed by learned District Magistrate, Samba on similar grounds based on the same FIR have already been quashed by this Court allowing detenu's HCP (W) Nos. 38 and 39/2011.