GHULAM NABI Vs. DIST MAGISTRATE SRINAGAR

JUDGEMENT

(1.) On 26th of September, 1984 I have made an order quashing the detention order dated 24th August, 1984 made by the District Magistrate, Srinagar, in exercise of the powers conferred by S.8 of the Jammu and Kashmir Public Safety Act and announced that the reasons would follow. Here are the reasons.

(2.) This is a petition under Section 103 of the Jammu and Kashmir Constitution for the issuance of a writ of Habeas Corpus for the release of Shri Ghulam Nabi Mir S/o. Habib Ullah Mir R/6 Gulab Bagh, Ganderbal, who has been detained by an order of detention No.PSA/89/DMS/84 dated 24th August, 1984, passed by the District Magistrate, Srinagar, under S.8 of the Jammu and Kashmir Public Safety Act, 1978, on his being satisfied that his detention was necessary with a view to preventing him from acting in any manner prejudicial to the maintenance of public order.

(3.) The grounds of detention given by the detaining authority are as follows :-