PARVAIZ KHAN Vs. STATE

JUDGEMENT

(1.) Subject Parvaiz Khan was arrested by Security forces on 20.2.2003 in FIR No. 49/03 U/s 7/25 I.A. Act registered at P/s Bandipora. While being so held District Magistrate Baramulla (respondent no.2) passed detention order No. 93 of 2003 dated 19.4.2003 against detenu and he was taken in preventive custody on execution of the order on 23.4.2003. This order and the consequent detention is under challenge in this petition.

(2.) Counter is filed by the respondents through detaining authority.

(3.) Ld. Counsel for the petitioner urges that the order and grounds of detention have not been supplied to the detenu.The material relied for detention is not equally supplied to him and he is not informed of his right to make representation against detention to the Govt. The grounds are in English language which the detenu is not understanding. He is not supplied the transcript or copies of grounds of detention in Gujri/Kashmir/Urdu language which he alone understands. The order and grounds are not read to him and he is not made to understand same. These contentions are covered by sub Paras C,G,H & J of para 4 of the petition.