MOHD. MAQBOOL AKHOON Vs. STATE OF J. & K.

JUDGEMENT

(1.) THE petitioner has in this petition challenged the detention of detenu namely: Mohd. Maqbool Akhoon s/o Sonaullah Akhoon r/o Tarzoo Sopore passed by respondent No. 2 vide his Order No. 243 of 1987 dt. 15.7.87.

(2.) THE grounds of challenge to the detention order are that the first ground of detention order served on the detenu indicates that the detenu has been detained on grounds of Security of State while the last para of the grounds of detention indicates that the activities of the detenu are prejudicial to public peace. That the detenu has not been given the material indicating that he made any attempt or wanted to take possession of the mosque at Sopore while asking for the accounts, depriving him to make the representation.

(3.) I have heard learned counsel for both the parties.