HISSAM-UD-DIN BANDEY Vs. STATE

JUDGEMENT

(1.) THESE are four Habeas Corpus applications submitted by Hissam-ud-Din Bandey, Mir Maqbool Gillani, Abdul Ahad and Mohd. Amin detenus, and will be disposed of by this order.

(2.) THE main ground taken in the said applications is that the detenus have done nothing against the security of the State, that they are loyal subjects of the State, and that their detention is mala fide and should be set aside. Mir Maqbool Gilani, one of the persons detained, has further stated that no order of detention was served on him, nor was a copy thereof given to him, although it was specifically laid down in the order of detention that this should be done.

(3.) THE applications were argued before us for a number of days, and in view of the importance of the points of law involved in them, these were referred to a Full Bench of this Court.