VIJAY KUMAR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) On Feb. 9, 1982 we made an order quashing the detention order dated July 11. 1981 made by the District Magistrate, Jammu in exercise of the power conferred by See. 8 of the Jammu and Kashmir Public Safety Act, 1978 ('Act' for short) and we announced that the reasons would follow. Here are the reasons.

(2.) The detenu Vijay Kumar was arrested on June 26, 1981. A petition was moved on his behalf, before the Chief Judicial, Magistrate, Jammu praying for releasing the detenu on. bail. This petition for bail-appears to have come up before the learned Magistrate on July 4, 1981 when the following order was made:

(3.) The detenu thereupon moved an application for releasing him on bail before the learned Additional Sessions Judge. Jammu, who, we are informed, was competent to try the accused charged with an offence under Enemy Agents Ordinance. His petition for bail came up before the learned Additional Sessions Judge on July 11, 1981 when the following order was made: