MOHAMMAD YOUSUF MIR Vs. STATE

JUDGEMENT

(1.) Vide this judgment, I intend to dispose of the aforesaid three Habeas Corpus Petitions involving the same issues for adjudication.

(2.) Mohammad Yousuf Mir is detained under Detention Order No. 25/DMS/PSA/2010 dated 12.11.2010, Mohammad Amin Lone under Detention Order No. 27/DMS/PSA/2010 dated 12.11.2010 and Mohammad Ashraf Lone under Detention Order No. 26/DMS/PSA/2010 dated 12.11.2010. All these detention orders have been passed by District Magistrate, Shopian. They seek quashment of the said three detention orders by three different writ petitions at hand.

(3.) Perusal of the grounds of detention shows that all the three detenues are shown to be involved in Timber Smuggling Trade for the last about 8/11 years. In this regard, several FIRs also came to be registered against them. Mohammad Yousuf Mir is shown to be active in this illegal dealing from year 2004 onwards, Mohammad Amin Lone from year 2003 onwards and Mohammad Ashraf Lone from year 1999 onwards. All the three detenues, however, have been booked in case FIR No. 454 dated 03.11.2010 and thereafter the detention orders. It relates to the timber smuggling of Kail green, cost thereof is shown to be about Rs. 2.50 lac. This is all what weighed with the District Magistrate, Shopian for passing detention orders.