AZAD ALI KHAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by order No.Det/PSA/06/220 dated 21st of February 2006 of District Magistrate, Anantnag, directing detention of Azad Ali Khan under section -8 of the J&K Public Safety Act, 1978, the petitioner has approached this court to seek its quashing and for setting him free from preventive custody.

(2.) S . Omkar Singh, learned counsel for the petitioner, while referring to the grounds of detention and the provisions of Section -8 and 13 of the J&K Public Safety Act, 1978 urged that the detention of the petitioner was liable to be quashed as the grounds, though vague and ambiguous, were not served upon the detenu alongwith the material supporting the grounds. District Magistrate, Anantnag has issued the impugned detention order in a mechanical manner and without application of mind, urges the counsel.

(3.) SHRI M.A. Beigh, learned Dy. Advocate General, produced the detention records and supported the order of District Magistrate, Anantnag, saying that the activities of the petitioner were such which could not have been prevented except by exercise of powers under Section -8 of the J&K Public Safety Act, 1978. I have considered the submissions of the learned counsel and gone through the detention records.