LAWS(J&K)-2008-12-53

SYED AASIYA INDRABI Vs. STATE OF J&K

Decided On December 08, 2008
Syed Aasiya Indrabi Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) ALL the above -mentioned four petitions are being disposed by this common judgment.

(2.) DETENUES namely Aasiya Indrabi, Shabir Ah mad Shah, Mehraj -ud -din Kalwal and Mohammad Ashraf Sahraie have been detained by the District Magistrate, Srinagar under the provisions of Jammu & Kashmir Public Safety Act, 1978 (for short the Act). They have through the medium of these four separate petitions challenges the orders of detention.

(3.) IN HCP No. 198/08 one Syed Aasiya Indrabi W/o Ashaq Hussain Faktoo has been detained by District Magistrate, Srinagar vide order No.DMS/PSA/16/2008 dated 27.8.2008. The allegations on the basis of which the detenue has been taken into preventive deter lion ire contained in the grounds of detention, a copy of which has been placed on file.