MAROOF KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the instant petition, petitioner Maroof Khan S/O late Haji Atta Ullah Khan, R/O Village Mohra Bachal, Tehsil : Surankote, District: Poonch, through his real brother is praying for quashing of the detention order (Annexure -C) dated 30 -01 -2006, whereby which he has been detained under section -8 of the Jammu and Kashmir Public Safety Act, 1978 (for brevity to be referred to as 'the Act).

(2.) PURSUANT to notice, the respondents have filed the objections/reply through the District Magistrate, Jammu (Respondent -2).

(3.) I have heard learned counsel for both the sides and with their assistance perused the petition, other documents attached thereto and the objections/reply filed by the respondents. During the course of arguments, detention records were also shown to me. Petitioners stand: