SHABIR AHMAD MIR Vs. STATE & ORS

JUDGEMENT

(1.) Mr. Mohammad Sidiq Mir, father of Shabir Ahmad, detenue herein, has questioned Order No.DMS/PSA/62/2011 dated 01.02.2012 passed by the District Magistrate, Srinagar, responden t no.2 herein, whereby detenue came to be detained for a period of one year in terms of the Jammu & Kashmir Public Safety Act, 1978 (for short Act), on the grounds taken in the petition.

(2.) Respondents have filed reply and contested the same.

(3.) It appears earlier also detenue was detained in terms of detention Order No. DMS/PSA/01/2010 dated 20.04.2010. Thereafter, the said detention order was revoked by the Government itself vide Order No.Home-97/PB-V/1352/2010 dated 15.06.2010 and the detenue was released. It appears the allegations contained in both the detention orders are same. It is apt to reproduce the relevant paragraph of grounds of detention herein.