MUSHTAQ AHMED MIR Vs. STATE

JUDGEMENT

(1.) Subject Muhstaq Ahmed Mir is placed under preventive detention by District Magistrate Srinagar U/s 8 of J&K P.S.Act, 1978 under his order No. DMS/PSA/108 of 2003 dated 3.3.2003 while he was in custody in FIR No. 21/03 U/s 7/25 Arm Act registered at P/s Ram Munishi Bagh, Srinagar. The detention order is under challenge. Ld. Counsel, notwithstanding number of grounds taken in the petition, has urged two grounds to assail the detention as under:- First, that the detenu has not been provided copy of the detention order.

(2.) Second, that the copy of FIR and other material referred in the groundsof detention has not been supplied to detenu and further grounds have not been explained to him in Kashmiri language which alone he understood and no copy of the grounds has been translated in such language to him. Copy of the grounds is frunished to him in English language which he is not able to understand. The detenu has been prejudiced to make effective representation against the detention. Para 3 (iv), (v) & (xii)of the petition reads as under:- iv/ That from the perusal of the grounds of detention it is clear that the respondent No.2 has assumed satisfaction on the basis of the allegations leveled in the FIR referred in the grounds of detention. It also appears that there was some other material also before the respondent No.2 while passing the impugned order. Thus the material referred and relied by the respondent No.2 in the grounds of detention is the basis for passing the impugned order. The respondents were bound under law to provide the said material and copies of FIR and seizure memo and reocrd referred and relied in the grounds of detention of the detenu. The respondents have not provided the copies of the said documents and the material referred and relied in the grounds of detention which has rendered him unable to make representation muchless effective one against the said order of detention. This has also violated the rights of the detenu as guaranteed to him by law. v/. That the detenue has also not been provided with the copy fo the detention order which has rendered him unable to make a representation against the detention order. . Xii/ That the detenu is Kashmiri. The detenu does not understand English Language well. He understands only kashmiri language. The detenu has been provided the grounds of detention in English Language which he does not understand. The detenu has not been provided the copy of grounds of detention in Kashmiri. He has also not been explained the grounds of detention in the language he understands i.e. Kashmiri despite requests in this behalf to the executing authorities. In this way the detenu has been srendered unable to understand the grounds of detention and to make representation against the detention order.

(3.) In counter in para 3 it is stated that the grounds of detention as also the order of detention has been handed over to the detenu against proper receipt. However, it is stated that the detention order issued by the Deatining authority is based on the material which has been furnished to the detenu against proper receipt. The grounds of detention have been read over and explained to him in Urdue/Kashmir language. This is even so on record. The detention order reads as under:- Whereas I District Magistrate Srinagar am satisfied on the basis of records received from SSP Srinagar that with a view to prevent Shri Mushtaq Ahmad Mir @ Maulvi S/o Shri Khazir Mohd. Mir R/o Quil-Muqam Bandipora from acting in any manner prejudicial to the Security of the State it is necessary to do so.