BALDEV SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) This petition is directed against the order dated 7/04/1992, passed by District Magistrate Jammu under Section 8(2) of the J and K Public Safety Act, for short the Act, detaining the petitioner in Jail for a period of two years.

(2.) From the facts set out in the petition, it appears that the petitioner was first arrested in FIR No. 159 of 1991 of Police Station City Jammu. But the police after investigation submitted a final report and the petitioner was given benefit of Section 169 of the Code of Criminal Procedure and was released.

(3.) Immediately thereafter petitioner was arrested in FIR No. 286 of 1991, but in spite of the order of the Court dated 16/03/1992, by which bail was granted to the petitioner, he, namely, the petitioner, was not released and, on an inquiry, he was informed that he was also under arrest in FIR No. 242 of 1991. In this case also he was granted bail by order dated 28/03/1992.