ROSHAN DIN Vs. DISTRICT MAGISTRATE, KATHUA & ORS.

JUDGEMENT

(1.) ROSHAN Din has filed this Petition through his father Mohd. Shafi questioning District Magistrate, Kathua's order No. PSA/75 dated 27.06.2011, whereby he was ordered to be detained in preventive custody under Section 8 of the Jammu and Kashmir Public Safety Act, 1978.

(2.) PERUSED the Detention records made available by learned State counsel.

(3.) LEARNED District Magistrate has satisfied himself on the basis of the material supplied to him by District Police Headquarters, Kathua, which is founded on FIR Nos. 08, 136, 154 of 2009, besides 03 of 2010indicating commission of offences punishable under Sections 188 RPC and 3/5 of the Prevention of Cruelty to Animals Act, 1990, by the detenue.