FAYAZ AHMAD MIR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The District Magistrate, Pulwama vide his order No. 53/DMP/PSA/19 dated 08.08.2019 detained Fayaz Ahmad Mir S/o Ab. Rashid Mir R/o Pahoo, District Pulwama under section 8(a) of the Jammu and Kashmir Public Safety Act, 1978 with a view to prevent him from acting in any manner prejudicial to the Security of the State. This order of detention is assailed by the detenu through his father.

(2.) The detenu has challenged the order of detention on the ground that:

(3.) Mr. Mir Suhail, learned AAG has produced the record as well as filed counter affidavit. According to him, the detenu was detained validly and legally by virtue of the detention order dated 08.08.2019 and all the statutory requirements and constitutional guarantees were fulfilled and complied with by the Detaining Authority, while passing the order of detention. The grounds of detention as well all the other material relied upon by the Detaining Authority had been furnished to the detenu within the statutory period. The contents of the grounds of detention and warrant were read over and explained to the detenu in the language he fully understands and he had subscribed his signatures to the execution report also.