PT. BRIJ LAL BHATT & ORS. Vs. STATE

JUDGEMENT

(1.) These four petitions were filed under section 491 of the Criminal Procedure Code by Triloki Nath on behalf of Brij Lal Bhatt, Badri Nath Koul and Jia Lal Dassi and by Lakshman Bhatt on behalf of his sons Prem Nath Bhatt who were detained under section 3 of the Preventive Detention Act by the District Magistrate of Anantnag and it was prayed that the detentions being illegal and improper the detenues may be set at liberty.

(2.) These applications came up for hearing before a Single Bench of this court and as some important law points were involved in these cases it referred them to a larger Bench for disposal. These applications were therefore heard by the Full Bench and Mr. H.N. Dhar argued on behalf of the petitioners.

(3.) In these applications it is alleged that the detenues were quite innocent and due to enmity false allegations have been made against them and their detention was improper and illegal. In the applications it is further alleged that the grounds furnished to the detenues are vague and uncertain and do not afford them an opportunity of making an effective representation against their detention.