MANZOOR AHMED WANI Vs. STATE OF J&K

JUDGEMENT

(1.) THE detenue namely Manzoor Ahmed Wani S/o Assadullah Wani R/o Natipora, Rambagh, Srinagar has been arrested by the Security Forces on 05.11.2006. Case registered against him as crime No. 126/2006 P/S Sadar for commission of offence punishable under Section 307 RPC. While in custody detenue was ordered to be detained under the provisions of Public Safety Act pursuant to detention order No. DMS/PSA/28 of 2007 dated 13.02.2008. Aggrieved thereof, instant petition for quashment.

(2.) CONSIDERED the submissions as made, perused the respective pleadings, what emerges therefrom is that the detenue, while being at large, had undertaken multi -dimensional subversive activities, consequent thereof has threatened the security of the State. His activities have been found prejudicial to the integrity/security of the State so detained.

(3.) APPEARING counsel for the petitioner first contended that the detenue was arrested on 05.11.2006 in connection with FIR No. 126/2006 registered in Police Station, Sadar then his custody was changed from one FIR to other FIR. The grounds of detention have been furnished to the detenue but material forming basis for the detention has not been furnished to the detenue. This contention is only to be rejected because the grounds of detention are in detail referring to all the activities alleged against the detenue. Same furnished to the detenue, detenue has not chosen to file any representation. Dossier forming basis for detention in its all material particulars have been made mention of in the grounds of detention.