GH MOHD GANAI Vs. STATE

JUDGEMENT

(1.) GHULAM Mohd. Ganai has filed this petition through Dr. Rauf, his son seeking quashing of his detention under the Jammu and Kashmir Public Safety Act, 1978, made by District Magistrate, Srinagar vide his order bearing No. DMS/PSA/19/2009 dated 11.06.2009 and for a direction to the respondents to set him to liberty, on various grounds, inter alia, urging that the detenu was deprived of his right to make effective representation to the Government against his detention, because of the respondents omission to supply him the material, which the District Magistrate had relied upon while directing his detention.

(2.) SUPPORTING the petitioners detention, in preventive custody, respondents have indicated in their Counter Affidavit that the grounds of detention were read over and explained to the detenu, who was informed of his right to make representation to the Government, as required under law and that the petitioners detention was justified in view of his activities, which were prejudicial to the security of the State. Judicial Review of District Magistrates order, by this Court, too has been questioned by the respondents.

(3.) I have considered the submissions of learned counsel for the parties and perused the Detention records, which were made available by the learned State counsel.