GH RASOOL CHANGA Vs. STATE

JUDGEMENT

(1.) BY medium of this writ of habeas Corpus, the detention order No; DMB/Conf/D/285/87 Dated: 4 -7 -1987 passed by the District Magistrate, Baranuilla, under Shereinafter as Act) staining Abdul Majid Dar -s/o Abdul Aziz Dar r/o Arampora, Sopore, has been challenged on various grounds enumerated in the petition. The detaining authority has filed his reply affidavit. Heard learned counsel for the parties. The impugned order of detention is manifestly bad in law, for the following reasons: -

(2.) THE impugned order of detention is, therefore, held as un -constitutional and liable to be quashed. The petition is, accordingly, allowed. The detenue is ordered to be set at liberty forthwith. The superintendent Sub Jail, Hiranagar, be informed accordingly. The file be consigned to records.