GHULAM HASSAN KANROO Vs. STATE OF J AND K

JUDGEMENT

(1.) Detenu Bashir Ahmed Kanroo has been detained on 17-5-1984 by District Magistrate, Baramulla (the detaining authority) under the provisions of S.8 of the J. and K. Public Safety Act, hereinafter to be referred to as the Act, on the grounds forming part of the detention order. The detention of the detenu is challenged in this Court by one Ghulam Hassan Kanroo, who claims to be the brother of the detenu. The detention as revealed from the grounds of detention is ordered for the following reasons :-

(2.) In his counter-affidavit, the Detaining Authority has, while denying the averments made in the petition not replied para 2 of the petition in which allegation of the detenu having been arrested by the Police on 24-4-1984 is averred. Therefore, this fact shall be deemed to have been accepted by the Detaining Authority.

(3.) I have heard the learned counsel for the parties at length and examined the record as also the grounds of detention.