LAWS(J&K)-2006-7-13

SHABIR AHMAD MIR Vs. STATE OF J&K

Decided On July 31, 2006
SHABIR AHMAD MIR Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) SHABIR Ahmad Mir has approached this Court for quashing Order No.DMS/PSA/118/05 dated 17.03.2006 directing his detention under Section 8 of the J&K Public Safety Act, 1978. His detention is founded on the grounds of detention, which read thus: -

(2.) LEARNED counsel for the parties while making submissions have reiterated the grounds urged by their respective clients in their pleadings.

(3.) I have considered me submissions of learned counsel for the parties and perused the detention records produced by learned State counsel.