MOHAMMAD YASEEN RATHER ALIAS TAHIR Vs. STATE

JUDGEMENT

(1.) Subject Mohd. Yasin Rather alias Tahir is detained U/s 8 of J&K P.S.Act. 1978 in order to prevent him from acting in any manner prejudicial to the Security of the State by District Magistrate, Budgam under his order No. DMB/PSA/9 of 2002 dated 6.5.2003. This order is under challenge in this petition.

(2.) Following contentions are urged in support of the petition.

(3.) First that the detenu has not been supplied material referred in grounds of detention and consequently subject has not been in a position to file an effective and meaningful representation against detention to the Govt.