NASEER AHMAD SHEIKH Vs. ADDL CHIEF SECRETARY HOME

JUDGEMENT

(1.) THIS letters patent Appeal is directed against the order dated : 7 -4 -1998 rendered by the learned single Judge of this court in Habeas Corpus Petition no. 520of 1997.

(2.) THE factual matrix where -from the impugned judgment stemmed needs a notice.

(3.) DETENUE Naseer Ahmad Sheikh son of Abdul Aziz Sheikh resident of Nowhatta, Malik Sahib, Srinagar got arrested on 9 -5 -1997 in FIR No. 68 of 1997 for the offenses under section 10 CLA Police Station M.R. Gunj Srinagar as it was alleged that he had resorted to such prejudicial activities, prior to his arrest, as endangered the security of the State in as much as he had fired in June 1993 on the security forces banker at Bohrikadal, Srinagar and yet again resorted to firing on patrol vehicle of the security forces at Nowhatta in 1994. It is said he along with other associates resorted to an armed attack on a congress leader at Muniwar, Srinagar 1995