SHOWKAT AHMED MALIK Vs. STATE

JUDGEMENT

(1.) SHOWKAT Ahmed Malik came to be arrested on 18.8.01 in connection with FIR No. 77/2001 under Section 307 RPC and 7/25 I.A. Act registered at Police Station Kokernag. Subsequently, while continuing in such custody, detention Order No. F -199/DMA/PSA/DET/2001/331 -36 was passed by District Magisterate, Anantnag (Respondent No. 2) on 18.9.2001 under Section 8 of J&K; P. S. Act with a view to prevent him from acting in any manner prejudicial to the security of the state. This detention order was executed on 23.9.2001 and the subject was detained under preventive custody in Kotbhalwal Jail Jammu to serve the detention period. This order and consequent detention is impugned on pleaded grounds falling within the ambit of Article 22 of the Constitution and the provisions of J&K; P.S. Act, 1978.