S.M. Sikri, J. - (1.) This is a petition under Article 32 of the Constitution challenging the petioner's detention. It was stated in the petition that the petitioner was arrested on June 25, 1970 and was detained in Police Station Koti Bagh till June 26, 1970 without any warrants. It was further stated that the petitioner was not served with any warrants at the time of arrest but was made to sign the warrants of detention issued from the District Magistrate Srinagar, in Central Jail after the lapse of over ten days.
(2.) This Court issued rule nisi and assigned a Counsel to appear as amicus curiae.
(3.) The Deputy Secretary to the Government of Jammu and Kashmir, Home Department, has filed an affidavit on behalf of the State It is stated therein that the District Magistrate, Srinagar, by order dated June 25, 1970, ordered that the petitioner be detained under the Jammu and Kashmir Prevention Detention Act, 1964, with a view to preventing him from acting in any manner prejudicial to the security of the State The said order of detention was executed on June 26, 1970 by the Deputy Superintendent of Police, City South Zone, Srinagar. It is further stated that the petitioner was informed of the District Magistrate's order dated June 25, 1970 that it was against the public interest to disclose to him the grounds on which the detention order was made. The said order of detention was approved after the case had been placed before the Chief Minister in charge of the Home Department. It was further stated that the notice of the detention order was given by the executing officer, Shri A.M. Watali, to this petitioner by reading over the same to him and further that the petitioner was also informed by the Superintendent, Central Jail, Srinagar, that it was against public interest to disclose to him the grounds on which the detention order was made and in token thereof the petitioner had signed the order of non-disclosure of grounds.;