FIRDOUS ASMI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This is a petition for a writ of habeas corpus challenging the validity of the order of detention passed by the District Magistrate, Srinagar, on 26.6.1987 directing that the detenu be detained under section 8 of the J. & K. Public Safety Act, 1978. The grounds of detention are reproduced, as under: <FRM>JUDGEMENT_743_CRIMES1_1988Html1.htm</FRM>

(2.) The detention order is assailed, inter alia, on following grounds:

(3.) The detaining authority/District Magistrate has filed his reply affidavit, wherein, among other things he has admitted to have received a detailed report from the S.S.P., Srinagar, which made him to pass the order of detention against the detenu. Heard learned counsel for the parties.