JALIL ANDRABI Vs. STATE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner on the admission of this petition at great length. I have also considered the objections filed by Mr. Panth Government Advocate, which are supported by an affidavit of the Add. Superintendent of Police, CID, CIK, Srinagar. The Annexure -A to the objections has also been examined.

(2.) MR . Andrabi, a senior Advocate of this court, has filed this petition in the public interest highlighting various kinds of violations of laws made and excesses allegedly committed on detenues by various authorities in various jails/sub -jails/interrogation centres and JICs in the J&K State: -

(3.) IN the objections filed by Mr. Panth it is stated that it is not correct that the detenues detained under Public Safety Act are kept with under -trials or convicts. It is further stated that all facilities are being provided to the detenues. Similarly the other allegations made in the petition have been controverted.