GURCHARAN SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) APPELLANTS Habeas Corpus Writ Petition No. 883/1988 was dismissed by a learned Single Judge of this Court. Appellant has coma up in appeal against the judgment of the learned Single Judge dated 22 -10 -1988.

(2.) TO appreciate the point of controversy it is necessary to mention the background in which this appeal arises.

(3.) THE District Magistrate, Jammu, in exercise of the powers vested in him under section 8 of the Public Safety Act had ordered detention of the detenue on 20 -2 -1988 on the grounds which were communicated to the detenue. The detenues activities were held to be prejudicial to the security of the State. Therefore, it had become necessary to detain him under the Public Safety Act. Detention of the detenue was based on five grounds relating to different activities of the detenue from time to time. His activities which are termed as prejudicial to the security of the State date back to January 1985 and in 1987 he is said to have arranged accommodation in Digiana for some persons who are alleged to be Terrorist from Punjab. The said Terrorist are named, in ground No. 5, as Paramjit Singh alias Pamu and Kabla Singh. They are said to have stayed for two nights in the house of Niranjan Singh, a close relation of the petitioner/appellant at the behest of the petitioner/appellant,