GHULAM MOHD. LANCH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) BY way of this petition the petitioner challenges an order of detention No. 239/87 dated 15.7.1987 passed by respondent No. 2 detaining the detenu.

(2.) THE grounds of challenge to the detention order are; that the detention has been ordered on a sole ground regarding episode at lamia Masjid Sopore regarding which the detaining authority has even failed to record satisfaction that despite the sole event, the detention was necessary and the detenu could not be proceeded under ordinary law regarding which an FIR indicated to have been lodged against him detailed in ground No. 2 of the grounds of detention. There is no indication in the grounds of detention regarding the activities of the detenu except one incident which will prejudice the public order. The preamble to the grounds of detention short of any indication of any material is itself vague. Therefore, the detention order needs to be quashed.

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