NIRMAL SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) This Heabus Corpus petition seeks to quash the detention order passed by respondent No. 3 detaining the petitioner for a period of two years..

(2.) The grounds on which the petitioner seeks to challenge the aforementioned order Are as under:

(3.) Like so many cases, the state has declined to file any counter in this case despite indulgence shown in granting time for filing the counter affidavit. Mr. Sharma appearing for the. petitioner has produced before me a copy of the order passed by my learned brother Honble Mr. Justice V.K. Gupta in H.C. Petition No. 82/91 passed on August 22, 1991. I share the feeling of my learned brother and follow the view taken by him while passing the order. The court expresses its dissatisfaction and exhausted all wrong which an enthusiastic Judge could have found available in expressing his displeasure on the way in which Government closes not to persue the cases under Safety Act. Except sending alarms of concern across the Pyromids of Judiciary, a Judge can do nothing.