MOHAMMAD YOUSUF KHAN Vs. STATE

JUDGEMENT

(1.) Activities of the detenue have been noticed to be highly prejudicial to the maintenance of public order constraining the Detaining Authority to pass the order of detention bearing No. DMB/PSA/192 dated 01.08.2010. Aggrieved thereof, instant petition has been filed.

(2.) The activities of the detenue relatable to the stone pelting allegedly have been so fierce and criminal which have caused much damage not only to the property but to the peace, in addition have been causing injuries to the police and security persons, shutting down of the shops and damaging vehicles. The registration of as many as five cases constrained the Detaining Authority to pass the preventive order so as to deter the detenue from such violent activities.

(3.) Heard the learned Counsel for the parties.