AB RASHID LONE Vs. STATE OF J&K

JUDGEMENT

(1.) MIMA Banoo wife of the detenue, namely Abdul Rashid Lone S/O Gh. Ahmad Lone R/O Sumlar Tehsil Bandipora District Baramulla, has invoked the jurisdiction of this Court for quashing the detention order bearing No. Del/PSA/06/309 dated 12.07.2006 passed by District Magistrate, Baramulla, on the grounds taken in the writ petition. Respondents have filed counter. Heard. Perused. Considered.

(2.) PERUSAL of the record reveals that impugned detention order came to be passed on 12.07.2006 but came to be executed on 26.07.2006, thus delay has crept in execution of the detention order which violative of the provisions contained under the Public Safety Act.

(3.) THERE is nothing on the file suggesting the fact that copies of FIR, dossier, seizure memo and other documents were supplied to the detenue in order to make an effective representation. Thus, on this count, the detention order is bad.