SHABIR AHMED Vs. STATE

JUDGEMENT

(1.) Shabir Ahmed son of Gh. Mohd. Malik was ordered to be detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 for a period to be determined by the Advisory Board of Jammu and Kashmir, to prevent him from acting in any manner prejudicial to the security of the State by District Magistrate, Doda vide his No.DM/DODA/PSA/2K XI/348-56 Dated 08.04.2011.

(2.) Confirming the Detention Order, the Government of Jammu and Kashmir approved Shabir Ahmed's detention for a period of 24 months vide Government Order No.Home/PB-V/1357/2011 dated 17.06.2011.

(3.) The detenu has approached this Court through his father seeking quashing of his detention and for an order to set him to liberty.