(1.) District Magistrate, Pulwama- respondent no.2 here (for brevity 'detaining authority"), has, by Order no. 120/DMP/PSA/19 dated 16.10.2019, placed Riyaz Ahmad Bhat S/o Gh. Nabi Bhat R/o Karimabad, Tehsil and District Pulwama (for short 'detenu") under preventive detention, with a view to prevent him from acting in any manner prejudicial to the security of the State. It is this order, of which petitioner is aggrieved and throws challenge thereto on the grounds tailored in petition on hand.
(2.) The case set up by the petitioner in instant petition is that detenu was arrested in the first week of October, detained illegally for several days and thereafter was implicated in FIR No. 22/2018 under Sections 307 RPC, 727 A. Act and 3/4 Exp. Subs Act and FIR No. 25/2018 under Sections 307 RPC, 7/27 Arms Act by the Police Station, Pulwama and thereafter was placed under preventive detention in terms of impugned detention order.
(3.) Counter affidavit has been filed by respondents.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN