(1.) Considering submission of learned counsels for petitioners that instant writ petitions relate to same subject-matter inasmuch as impugned detention orders emerge from same FIR and detenus had been arrested in connection with same FIR and on same date, this Court by orders dated 17th August 2020 and 27th August 2020, directed their clubbing and consequently heard and reserved them on 8th October 2020.
(2.) In writ petition, bearing WP(Crl) no.645/2020, challenge is thrown to Detention Order no.DIVCOM- "K "/101/2019 dated 14th November 2019, (for short "detention order no.1 "), issued by Divisional Commissioner, Kashmir - respondent no.2 (for brevity "detaining authority "), placing Javid Ahmad Mir son of Mohammad Akber Mir son-in-law of Ghulam Nabi Bhat resident of Larkipora, Padgampora, Awantipora District Pulwama (for short hereinafter called as "detenu no.1 ") under preventive detention, with a view to preventing him from committing any of the acts within the meaning of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988.
(3.) Reply in all the three writ petitions has been filed by respondent no.2.
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