WALI MOHAMMAD LONE Vs. STATE

JUDGEMENT

(1.) ORDER :- By this common judgment, I propose to dispose of the above titled habeas corpus petitions, where under detention of detenus Wali Mohammad Lone S/O Abdul Gani Lone R/O Dadasun, Kupwara, Mohammad Yosuf Khan S/O Ghulam Qadir Khan R/O Batapora, Kralapora Kupwara, Mohammad Afzal Lone S/O Mohammad Sadiq Lone R/O Bandnumbal, Chowkibal Kupwara and Barkat Ali Khan S/O Mohammad Abdullah Khan R/O Halmatpora, Kupwara are being challenged. The detenues are alleged to have been arrested by the security forces and subsequently detained in pursuance of detention order Nos. 102/DMK/PSA dated 30-10-1995, No. 76 of DMK/PSA dated 13-10-1995, No. 127 of DMK/PSA dated 30-10-1995 and order No. 100 of DMK/PSA dated 30-10-1995.

(2.) Petitioners have challenged the detention of the detenus on all the legal, factual, constitutional pleas which are available in such petitioners.

(3.) Rule nisi has been issued. Respondents have appeared and filed their counter-affidavit. The matter has came up today for arguments.