JAVEED AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) JAVEED Ahmad Bhat son of Mohammad Amin Bhat resident of Nadigam Shopian, District Pulwama has been detained under section 8 of the J&K Public Safety Act, 1978 in order to prevent him from acting in any manner prejudicial to the security of the State for a period of 24 months and lodged in Sub -Jail Kote -Balwal, Jammu by District Magistrate, Srinagar, respondent No. 2, vide his order No, DMS/PSA/11 dated: 12.4.2002.

(2.) THE detention order has been challenged by the detenu through his father Mohammad Amin Bhat on the following grounds:

(3.) IN the counter filed by the respondent obtained from the detaining authority Para a, b and c of the petition have been replied as under : -