NAZIR AHMAD SHAH Vs. STATE AND ANR.

JUDGEMENT

(1.) One Sh. Ghulain Mohi-ud-Din Shah, father of Nazir Amad Shah, resident of Choker Pattan, Baramulla has questioned the detention Order No.DET/PS A/09/599 dated 17.1.2009 passed by the District Magistrate, Baramulla, respondent No.2 herein, whereby Nazir Ahmad Shah came to be detained in terms of the Jammu & Kashmir Public Safety Act, 1978 (for short Act) for a period of 24 months, on the grounds taken in the petition.

(2.) Respondents have filed the counter and resisted the same on the grounds taken in the reply/counter.

(3.) Heard. Perused the record. It appears that the detenue came to be arrested on 19.3.2007 in FIR No.58/2007 under Section 7/25 Arms Act registered at Police Station Pattan. It also appears that he was involved in FIR No.262/2006 under Sections 302,212 RPC and 7/25 Arms Act registered at Police Station Pattan.