MOHD. SALEEM WANI Vs. STATE & ANR.

JUDGEMENT

(1.) Challenge thrown through medium of instant petition, to order PSA-2010/29 dated 27/01/2010 whereby the District Magistrate Udhampur-respondent no. 2 herein has ordered preventive detention of Shri Mohd. Saleem Wani son of Ghulam Rasool Wani resident of Hyderpura, Achabal Tehsil and district Ananatnag (hereinafter referred to as detenue), is to succeed for the following reasons:

(2.) Viewed thus, the petition is allowed and the detention order No. PSA-2010/29 dated 27/01/2010 passed by the District Magistrate Udhampur, respondent no. 2, directing detention of Mohd. Saleem Wani son of Ghulam Rasool Wani resident of Hyderpura Achabal Tehsil and district Ananatnag is quashed. The respondents in view of quashment of detention order are stripped of any authority to detain the detenue under order no. PSA-2010/29 dated 27/01/2010. Resultantly the respondents are directed to release the detenue from preventive detention.