MOHAMMAD YAHYA BANDAY Vs. STATE OF KASHMIR

JUDGEMENT

(1.) The District Police Srinagar has given a detail of instances in which you were indulging and has sought your detention on the ground that your activities are prejudicial to the maintenance of public order.

(2.) (1) On 10-11-83 you alongwith your associates namely Mohd. Yousuf Shakhsaz S/. Ab. Salam, Bashir Ahmed Pathan S/. Bahu-Din, Shafi Ganai S/. Salam Ganai Rio. Hazratbal, Jalal-Dinteeli Si Mohd. Shafi Rio. Saderbal pelted stones on passing buses and vehicles and caused damage to Government property at Hazratbal. This was done with a view to disturb public peace and order. Subsequently, a case under FIR No. 192/83 u/s. 148, 336, 341, 487 RPC was registered in police station Nigeen.

(3.) The above mentioned grounds of detention have been challenged by the petitioner on various grounds as mentioned in the writ petition, supported by an affidavit.