GH MOHD LONE Vs. STATE

JUDGEMENT

(1.) SUBJECT Ghulam Mohammad Lone son of Abdul Ganai Lone resident of Shunglipora, Noor Bagh, Srinagar through his father seeks to quash the detention order No. DMS/PSA/30 dated 08.07.2003 passed by the District Magistrate, Srinagar in terms of Section 8 of Jammu &Kashmir Public Safety Act, 1978, on the grounds taken in the memo of petition.

(2.) HEARD . Considered.

(3.) THE grounds of detention disclose that activities which were prejudicial to the security of the State had come to an end on 7th March 2003 then what was the reason for passing the detention order on 8th July 2003, when the detenue was in custody at that time in FIR 40/03 u/s 7/25 I.A. Act P/S Safakadal. This suggests non -application of mind and detention order needs to be quashed.