AYAZ AHMAD KHOKHAR Vs. STATE

JUDGEMENT

(1.) DETENUE has been placed under preventive detention by means of Government Order No. Home/PB -V/2181/2007 dated 30.11.2007. The grounds on the basis of which the detaining authority arrived at subjective satisfaction about the detention of the detenue are contained in the grounds of detention, copy of which has been placed alongwith the present petition. Various grounds have been taken in the present petition to challenge the detention of the detenue.

(2.) RESPONDENTS have not filed their reply. Heard. Considered.

(3.) IN Sophia Ghulam Mohammad Bham v. State of Maharashtra & Ors. : AIR 1999 SC 3051, the Supreme Court has observed as under: -