SHAHZAD KHAN Vs. STATE

JUDGEMENT

(1.) THE detention order No: 266 of 1987 dated: 9 -9 -1987 passed by the District Magistrate, Baramulla, under Section 8 of the Public Safety Act, detaining Gulla Sheikh s/o Subhan Sheikh R/o Khaipora, Balla, was quashed on 31 -3 -1988 and the reasons therefore are, given below : -

(2.) FOR the above mentioned reasons, the order of detention Impugned was held to be illegal, and therefore, quashed. Let the file be consigned to records.