HAJRA Vs. STATE

JUDGEMENT

(1.) THIS is a writ petition for issue of writ in the nature Habeas Corpus u/s 103 of the Constitution of J&K State read with Art. 226 of the Constitution of India for quashing the orders of detention of Khaliq Wani S/o Munawar wani Akbar Wani son -in -law of Ahsan Lone residents of Mughalpora Shopian and Ali Dar s/o Subhan Dar r/o Nikas Pulwama.

(2.) IN this writ petition, it has been prayed also that the order of detention be quashed and the detenues be set at liberty.

(3.) COPIES of the detention orders have been produced and are on the file as annexures G. H. and I respectively. A notice was issued and the District Magistrate, Pulwama has filed the affidavit alongwith the copies of grounds on which the detention of these persons was ordered. It has been stated in the petition that the grounds of detention are vague and irrelevant and as such the whole detention orders should be quashed. In the petition it has further been mentioned that the grounds, Particularly, Nos : 2, 3, 4, 5 and 6 were vague and irrelevant.