SHABIR AHMED Vs. STATE OF J AND K

JUDGEMENT

(1.) Challenge to order No. DM/DODA/PSA/2KX/78-85 dated 16th August 2010. of District Magistrate, Doda ? Respondent No. 2 herein, whereby one Shri Nissar Ahmad @ Gypsy son of Gh Mohd Bhat resident of Beoli Tehsil and District Doda, (herein after referred to as ''detenue'') has been placed under preventive detention, must succeed for following reasons:

(2.) Viewed thus, the petition is allowed and detention order No. DM/DODA/PSA/2KX/78-85 dated 16th August 2010, passed by the District Magistrate, Doda?Respondent No. 2, directing detention of Shri Nissar Ahmad @ Gypsy son of Gh Mohd Bhat resident of Beoli Tehsil and District Doda, quashed.

(3.) The Respondents, in view of quashment of detention order, are stripped of any authority to detain the detenue under order No. DM/DODA/PSA/2KX/78-85 dated 16th August 2010. Resultantly, the Respondents are directed to release the detenue from preventive detention, ordered vide order No. DM/DODA/PSA/2KX/78-85 dated 16th August 2010.