LAWS(J&K)-1981-4-3

MAJID AHMED KHAN Vs. STATE OF J&K

Decided On April 03, 1981
Majid Ahmed Khan Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) THESE petitions, even though a number of other grounds have been taken therein, can be disposed of in the short ground, which is common to both, that the detention of the petitioners is violative of Article 12 (5) of the Constitution of India.

(2.) BOTH the petitioners have been detained under Section 8 of the Jammu & Kashmir Public Safety Act, 1978. With the exception of ground No. 1, which is slightly different in one case from the other, all other grounds of detention in both the cases are the same and have been couched in identical language. The grounds in the case of petitioner Majid Ahmad Khan read as under:

(3.) GROUND No. 1 in the case of petitioner Mohd Taj reads as under;