AB AZIZ SOFI Vs. STATE

JUDGEMENT

(1.) THIS order shall dispose of two Habeas Corpus petitions bearing Nos. 9 and 10 of 1985. In both the cases the detention order No.PSA/94 /DMS/84 dated. 14 -11 -1984 and PSA/DMS/102/84 dated 15 -12 -1984, respectively, passed by the District Magistrate. Srinagar, have been quashed on 14th February, 1985 and the reasons thereof are given hereunder: -

(2.) THE detenues in both the cases have been detained by the District Magistrate, Srinagar, under the Public Safety Act as far back as on ,14 -11 -1984, They preferred Habeas Corpus petitions separately challenging -their detention in this court. The court quashed detention orders and ordered them to be set at liberty on 4th January, 1985. They were not however released as alleged by the petitioners, and were kept in detention on the same grounds. However the grounds of detention were again served upon them. They have now filed the present Habeas Corpus Petitions challenging their detention once again.

(3.) THE detaining authority has filed the counter wherein he has not made any mention of the previous detention, orders or the quashing of the said orders. He has rather suppressed the same. Even in the detention orders impugned in the present petitions there is no mention of the said facts.