MOHD HUSSAIN DAR Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by his detention ordered vide District Magistrate Anantnags order No. Det/PS A/06/213 dated 13 -2 -2006, Mohammad Hussain Dar has filed this petition through Abdul Rehman Dar, his father, to seek quashing of the detention order besides seeking compensation of Rs. 20.00 lacs. The detenue is stated to be a permanent employee of the Jammu and Kashmir Bank Ltd working as a peon at its Kokernag branch. He was arrested by Security Forces in FIR No. 11/06 registered under section 7/25 Arms Act. He was released on bail by the competent court of jurisdiction where after he continued appearing in the trial court. He is reported to have attended the trial before the criminal court on 22 -03 -2006, 04 -04 -2006 and 15 -05 -2006. He, later, as desired by SHO Police Station Kokernag reported to him from where he is alleged to have been shifted to Central Jail Kot Balwal Jammu in execution of Order No. Det/PS A/06/213 dated 13 -02 -2006. The detenue questions his detention interalia on the ground that the detention order was the result of total non -application of mind of the detaining Authority, which had failed to supply the material, relied upon by it in directing the detention. The grounds of detention were vague, indefinite, and non -existent besides being irrelevant on the basis whereof no effective representation could have been contemplated by a person of ordinary prudence.

(2.) IN the counter affidavit filed by the respondents it has been stated that the detenue was an active member of Hizbul Mujahideen Organization and his activities were prejudicial to the security of the State for which he was detained under the J&K Public Safety Act on 20 -08 -2006. The counter affidavit of the respondents is singularly silent as to the specific averments made by the detenue in Paragraph No. 2 of his petition, wherein, he says that he had been regularly attending trial and had appeared before the criminal court on 22 -03 -2006, 4 -4 -2006 and 15 -05 -2006.

(3.) MR . Shafaqat Hussain, learned counsel appearing for the petitioner refers to A Mohammad Farooq Versus Joint Secretary Government of India and others reported as 2000 (2) SCC 360 to urge that the respondents had not explained as to why the detention order dated 13 -02 -2006 had remained unexecuted despite detenues being available with the respondents and this non -explanation, besides demonstrating the non -application of mind of the detaining Authority in issuing the detention order, would render the detention unsustainable.