Introduction The problem of terrorism in India is increasing on a dangerous scale and no solution seems to be in the sight. There is no doubt about it that the government has to deal with militants with a strong hand but then should it itself be involved in that very act in the form of "State terrorism"? The present state of law dealing with terrorism is bound to further aggravate the situation. We now have laws which in themselves are contributing to the rapid rise of militancy because most often they result in sufferings of innocent people. No body denies the great violations of law and mass scale killings of innocent people by the terrorists in Jammu & Kashmir. Yet however provocative the abuses committed by armed groups can never justify the security forces themselves resorting to arbitrary detentions, torture or extrajudicial executions of suspected opponents. Such practices are not only specifically prohibited by the law of land and th ....