RAMAN KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner was detained by order of the District Magistrate, Jammu, dated 29 -3 -1983 under the Public Safety Act. The grounds of detention which are served on him read as follows:

(2.) FROM all these facts and recurring commission of acts of violence, it is evident that you have created a sense of insecurity in the minds of the peace living citizens of Jammu city and your remaining at large is highly prejudicial to the maintenance of public order. It is, therefore, necessary to detain you under the public safety Act, 1978 for a period of one year. Sd/ - District Magistrate, Jammu

(3.) THE petitioner alleges that he is a Graduate and that because of some political vendetta was involved in some false cases.