FAROOQ AHMAD MALIK Vs. STATE

JUDGEMENT

(1.) The subject, one Farooq Ahmad Malik is detained under Section 8 of Jammu and Kashmir Public Safety Act, 1987 by District Magistrate Pulwama by his order No. 50/DMP of 2002 dated 8-11-2002. This order is impugned in this petition on number of grounds. The Ld. counsel for the petitioner has made and confined his submission to the sole ground that the detenue has not been supplied order of detention, copy of dossier and other material on which the detaining authority has drawn satisfaction. This was more so as the detenue is stated to be an illiterate and at least a translated copy or transcription in Urdu or Kashmiri language was to be furnished to him, if the petitioner was to make an effective and meaningful representation to the Government.

(2.) The Ld. counsel for the respondents submits that the detenue has not been prejudiced by not supplying the dossier though referred to in the order of detention and that the detenue has been supplied copy of order of detention with grounds and he has been also explained same and informed of his right to make representation. The counsel further submits that the information contained in the dossier has been included in the grounds of detention.

(3.) I have also perused the detention file produced by the Ld. counsel for respondents.