AB. RASHID Vs. STATE OF J&K

JUDGEMENT

(1.) Petition is admitted to hearing. The pleadings are complete and on consensus of learned counsel for the parties, the petition is taken up for final disposal.

(2.) Challenge in this petition is to order No.PSA/2009/10 dated 23rd November 2009, whereby District Magistrate, Reasi -- respondent No.2 herein, has ordered preventive detention of Shri Abdul Rashid Sheikh son of Ghulam Ahmed Sheikh resident of Village Bangam Gulabgarh Tehsil Mahore District Reasi (hereinafter referred to as "detenue") for a period of 24 months and directed his lodgment in Central Jail, Kote Balwal, Jammu.

(3.) I have gone through the petition and counter affidavit filed by the respondents. I have heard learned counsel for the petitioner as also learned Additional Advocate General, appearing for respondents.