GHULAM MOHI-UD Vs. STATE

JUDGEMENT

(1.) The present appeal has been preferred by the detenue, Ghulam Mohi-ud- Din Najar, through his father, Ghulam Mohammad Najar, against the judgment and order dtd. 6/3/2019, delivered by a Single Judge of this Court in HCP No.328/2018 in which the detention order No. 73/DMB/PSA/2018 dtd. 17/9/2018, issued by the District Magistrate, Baramulla, was challenged. By virtue of the said detention order, the appellant was placed under preventive detention in exercise of powers under Sec. 8 of the J&K Public Safety Act, 1978. The said appellant was ordered to be lodged at Central Jail, Kote-Balwal, Jammu.

(2.) The said detention order was executed on 20/9/2018. At that point of time, admittedly, the said detenue was already in custody in connection with FIR No.244/2018 under Sec. 16,39,18-B ULA P Act, registered at Police Station Sopore.

(3.) The learned Single Judge dismissed the said Habeas Corpus Petition after examining the contentions of the parties and arriving at the conclusion that none of the detenue's constitutional and statutory rights had been violated by passing of the detention order in question.