MOHAMMAD SULTAN MIR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) ORDER :- One Ali Mohammad Mir S/o Saif-ullah Mir R/o Dardpora Kupwara, was arrested by BSF on 9-8-1990 from Kralapora Market, Kupwara. The petitioner and relatives of said Ali Mohammad Mir approached BSF and S. P. Executive State Police at Kupwara and D.I.G. Baramulla. The detenue was not released. To secure liberty and freedom of said Ali Mohammad Mir, unless cause shown, Habeas Corpus Petition No. 546/91 was filed. High Court directed respondents to produce the said detenue in Court. Respondents failed to file objections and show cause. This petition was disposed of with the direction :-

(2.) The detenue was not set free. Then instant Habeas Corpus Petition (197/92) was filed. Inter alia following reliefs are prayed for :-

(3.) The report of CJM Handwara, was received in December, 1998. The writ petitioner as also the Respondents 1 to 4, State of Jammu and Kashmir and its police officials have not filed any objection to the report. Respondents 5 and 6 have filed objections to the report through Mr. Anil Bhan, Sr. Standing counsel for Union of India.