GANI KHOJA Vs. STATE

JUDGEMENT

(1.) THIS order shall dispose of three Habeas Corpus petitions being Nos. 188/1986, 189/1986 and 190/1986. In the said cases by virtue of identical but separate detention orders, the District Magistrate, Kupwara, has detained three brothers under the Public Safety Act on the following grounds, reproduced as under

(2.) THE said detention orders have been challenged on the following grounds

(3.) HEARD learned counsel for the parties. The record was also perused. At the request of. the learned counsel for the petitioner, a habeas corpus petition under Section 491-A of the Cr.P.C. bearing No. 157 of 1996 filed on behalf or the alleged detenue was also perused.