JAMALI KHAN Vs. STATE

JUDGEMENT

(1.) MR . Jamali Khan has filed this writ petition seeking quashing of District Magistrate Udhampurs Order No. PSA -2007/19 of 19 December, 2007 detaining him under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, for a period of two years for his activities prejudicial to the security of the State.

(2.) GROUNDS of detention served on the petitioner indicate him to be a hawala courier, messenger, biker and dispatch -rider for Hurriyat Conference. He is stated to have been involved in bringing of hawala money generated through the terrorist fund abroad for keeping the pot of militancy boiling in the State.

(3.) IT is stated in the grounds of detention that one G.M. Bhat of Hyderpora, Srinagar, residing at Delhi as well was associated with different militant organizations particularly the Tehreek -E -Hurriyat, had illegally collected huge money which was to be delivered to Syed Ali Shah Geelani, Chairman Tehreek -E -Hurriyat at Srinagar through the petitioner. A police naka had thus been laid at Jakheni when at about 17.30 hours the petitioner travelling in Tata Sumo bearing registration No. 3937/JK14 along with his wife and minor sons was intercepted. CNG Cylinder recovered from the vehicle in which petitioner had been traveling was found to contain currency notes to the tune of Rs.46,89,500/ - whereas petitioner was found to possess a cash amount of Rs.2.50 lacs. FIR No. 252/07 was thus registered against the petitioner and others under Sections 17/18/21/24/40 of the Unlawful Activities (Prevention) Amendment Act, 2004.