REGENT COMPUTRONICS PVT. LTD.

Shabir Ahmad Malik Appellant

V/S

State of JAndK And Ors. Respondents

Referred Judgements :-

SYED AASIYA INDRABI V. STATE OF J&K AND OTHERS [REFERRED TO]
SYED AASIYA INDRABI V. STATE OF JAMMU AND KASHMIR AND OTHERS [REFERRED TO]
CHAJU RAM VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
THAHIRA HARIS VS. GOVERNMENT OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this petition is to order No.1l9/DMB/PSA/10 dated 15th July 2010, whereby District Magistrate, Baramulla - respondent No.2 herein, has ordered preventive detention of Shri Shabir Ahmad Malik son of Late Abdul Ahad Malik resident of Mulgam, Kunzar, Tehsil Tangmarg, District Baramulla, (herein after referred to as "detenue") for a period of 06 months and directed his lodgment in District Jail, Kupwara.

(2.) I have gone through the petition. I have heard learned counsel for the petitioner as also learned Additional Advocate General, appearing for respondents.

(3.) The petition must succeed for the following reasons:

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SHABIR AHMAD MALIK Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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