BILAL KASHRU Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS learned counsel makes a short submission to support Bilal Kashrus challenge to the District Magistrate Shopians Order No. 63/ DMS/PSA/09 dated 4.2.2009 whereby he has been ordered to be detained under section 8 (a -1) of the Jammu and Kashmir Public Safety Act 1978, urging that the material relied upon by the Detaining Authority was not supplied to the detenue to provide him requisite opportunity to make effective representation to the Government against his detention on the grounds, which, according to him, are vague and uncertain.

(2.) CONCEDING that the material relied upon by the Detaining Authority was not supplied to the detenue, respondents learned counsel Mr. Wani urged that no prejudice has been caused to the detenue whose detention was justified in view of his activities detailed in the grounds of detention.

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