SWARAN SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) In pursuance of my Order dated 2-6-1984, I proceed to give the reasons in support thereof.

(2.) The detenu has challenged his detention under the J. and K. Safety Act ordered by District Magistrate, Jammu, on 29-9-1983 on four grounds stated to have been supplied to the detenu, which are reproduced hereunder :

(3.) Regarding ground No.1 it is alleged against the detenu that he and his associate created a sense of panic and insecurity in the entire locality particularly among the shopkeepers and in connection with his involvement in the incident said to have taken place on 2-5-1983 a case FIR 81/83 u/s.382/427, RFC stands registered at police station Nagrota. About ground No.2 it is said that his activities created panic and sense of terror in the minds of peace loving citizens of the locality and for his alleged activity said to have been committed by him on 17-7-1983 a case u/s.147/323/448 RFC stands registered against him at police station Nagrota under FIR No.78/83. About ground No.3 it is also concluded that because of his activities which are styled as 'DadaGiri' on 2-8-1983, the detenu created panic in the locality and none dared to depose against him and his associates. Similarly about ground No.4 it is concluded that activities of the detenu on 8-9-1983 at 20.45 hrs. created terror in Nagrota Bazar. On the aforesaid conclusions derived from the facts contained in the grounds, it is concluded by the detaining Authority that the detenu has created a sense of insecurity in the minds of the peace loving citizens of the locality and his remaining at large would be prejudicial to the maintenance of public order and therefore his detention was necessary.