GULZAR AHMAD KUCHAY Vs. STATE OF J&K

JUDGEMENT

(1.) SUBJECT , Gulzar Ahmad Kuchay son of Mohammad Ramzan Kuchay R/O Kadder Tehsil Kulgam District Anantnag through his brother, Mohammad Yousuf Kuchay, seeks to quash the detention order bearing No. Det/PSA/2005/373 dated 22.01.2005 passed by respondent No.2 District Magistrate, Anantnag in exercise of powers in terms of Section 8 of Jammu & Kashmir Public Safety Act, 1978, whereby the detenue stands detained in detention for a period of 24 months and lodged in Central Jail Kotbilwal, Jammu, on various grounds taken in the memo of petition.

(2.) THE respondents have filed reply. Heard. Considered.

(3.) IT is averred in the petition that copies of FIR, seizure memo have not been supplied to the detenue. There is nothing on the file suggesting the fact that such material was supplied to the detenue in order to make an effective representation. Thus on this count, the detention order is bad.