KHURSHEED AHMAD LONE Vs. STATE & ORS

JUDGEMENT

(1.) On the previous date of hearing it was projected by the learned counsel for the petitioner that the detenue was in judicial custody as he was arrested on 08.09.2017 in connection with case FIR No. 228/2017 P/S Anantnag, which was denied. A direction was issued that concerned SSP shall file affidavit, which has been filed wherein it is made clear that the detenue was involved in connection with the said FIR No. 228/2017 and during the investigation on verification he was arrested on 26.09.2017; thereafter was on remand but his activities necessitated his preventive custody as a result whereof the detention order was passed.

(2.) Learned counsel for the petitioner would submit that the detenue has not been supplied the material for making effective representation. The grounds of detention have not been explained to him in the language he understands. According to him even though he is illiterate but is able to understand Urdu and Kashmiri languages.

(3.) The detention records as produced by learned AAG reveals that the executing officer in compliance to the order of detention, the grounds of detention(two leaves) have been read over to the detenue in English language but explained to him in Urdu and Kashmiri languages which he fully understands. In support whereof his signature has been taken.