ABAD ALI Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner who is under detention under the provisions of Jammu and Kashmir Public Safety Act, 1978 vide order passed by the District Magistrate -respondent No. 2 herein, as order No.55| PSA dated 5 -10 -1985 under section 8 of the Jammu and Kashmir Public Safety Act, J978 (hereinafter called the Act) having been approved as required under the provisions of the Act by the Advisory Board on the ground furnished to the petitioner and thereby after giving him a chance of making representation to the State Government, the order is approved by respondent No, 1 -State on 15 -10 -1984. Thereafter vide order passed dated 3 -12 -1984 by the Government in pursuance of sec, 17 of the Act the detention of the petitioner is confirmed for a period of twelve months from the date of detention.

(2.) THE grounds furnished to the petitioner are enumerated below: - GROUNDS OF DETENTION IN RESPECT OF ABAD ALI @ BADI SON OF ANAYAT ULLAH CASTEKH -OKAR RAJPUR R/O SHARIEF PURA TEH

(3.) L FEROZ WALL DISTT. SHEKHU PURA PAKISTAN. DETENT -ION UNDER P. S. C. That on 4 -8 -1984, you introduced Kashmira Singh Des Rsj and Sarian Singh to Pak FIU. In order to work for pak Intelligence outfit. That on 5 -8 -1984, you alongwith Yaseen (Pak agent) crowd over to Own side and stayed in village Bidhipur Jattan and Gandhi Nagar Jammu on an espionage mission. That on 13 -8 -1984, you alongwith your associates cross over to this side and stayed in Jammu and Delhi - In Delhi you stayed in different hotels by giving false names you managed to get information regarding our defence instalation and subsequently passed it on to pak FIU. That on 22 -8 -1984 you again crossed over to this side and with the assistance of Indian Associates surveyed the border area of RS Pura and also finalised the plan with regard to the smuggling of Arms and Ammunition in near future. That on 29 -8 -1984, you crossed over the border alongwith 490 Kg of Charas and left for Delhi alongwith one Kashmira Singh (Pak Agent) where from you were subsequently arrested. In view of above your activities have remained highly prejudicial to the security of the State and therefore, with a view of preventing you from indulging in such activities you have been detained under PSA for a period of two months and lodged in Central Jail Jammu, Sd/ - District Magistrate, Jammu