ADIL AHMAD LONE Vs. STATE OF J&K

JUDGEMENT

(1.) ABDUL Rehman Lone, father of Adil Ahmad Lone (detenue), has questioned the detention order No.DET/PSA/08/559 dated 17.10.2008, passed by District Magistrate, Baramulla, respondent No.2 herein., whereby detenue, namely, Adil Ahmad came to be detained for a period of 24 months, on the grounds taken in the writ petition.

(2.) RESPONDENTS have filed their reply.

(3.) PERUSAL of the record reveals that detenue came to be arrested on 16th of October, 2008 at Baramulla town and on his search arms and ammunition were recovered from his possession. Accordingly FIR No.163/2008 under section 7/25 Arms Act came to be registered against him and on next day i.e. 17th of October, 2008, the detention order came to be passed on the ground that the detenue is involved in anti -national activities and is a close associate of deceased terrorists, namely, Tanveer Ahmad Zargar and Imtiyaz Ahmad Khan.