GHULAM RASOOL NAJAR Vs. STATE OF J&K

JUDGEMENT

(1.) The instant Habeas Corpus Petition has been filed challenging the order of Detention bearing No. 237/DMB /PSA/2017 dated 21.01.2017, contending therein that the detention is bad inasmuch the documents relied upon for the purpose of detaining the detenue under the Provisions of the J & K Public Safety Act, 1978.

(2.) The detention has been slapped on the detenue on the ground that his activities are prejudicial to the maintenance of security of the State and to ensure that he does not indulge in such activities which are prejudicial to the security of the State, provisions of Clause (a) of Sec. 8 of J & K Public Safety Act, 1978 have been invoked.

(3.) In the grounds of detention, it is stated that the detenue is 45 year old, carpenter, working as Upper Ground Worker (OGW) with Let outfit and is providing logistic and other support to the militants. On 16.12.2016, the detenue was apprehended in case FIR No. 497/2016 under section 10-13 ULA Act by police Station Sopre when he was carrying the letter pads of the Let outfit. It is stated that the detenue is a hard core OGW at Zaingeer area and is motivating the youth of the area towards terrorism/militancy. On the same day, on the basis of information that the detenue along with one Waseem Ahmad was found pasting letters/pamphlets of Let outfit. He was apprehended at Dangerpora crossing.