ARSHAD AHMAD PARRAY Vs. STATE

JUDGEMENT

(1.) Resort to preventive measures becomes imperative when a person indulges in activities persistently and becomes threat not only to the property but also to the life and in turn becomes potential threat to the maintenance of public order. In the said back drop impugned order of detention bearing No. 26/DMB/PSA/10 dated 28.5.2010 has been passed. Aggrieved thereof, instant petition has been filed.

(2.) Heard learned Counsel for the parties.

(3.) According to learned Counsel for the Petitioner, the order of detention is liable to be quashed on following grounds: