JAHANGEER AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.)

(2.) CHALLENGE in this petition is to order No. 16/DMK/PSA/010 dated 26th August 2010, of District Magistrate, Kulgam respondent No. 2 herein, whereby one Shri Jahangeer Ahmad Dar son of Mohd Yousuf Dar resident of Frisal Tehsil and District Kulgam(herein after referred to as detenue) has been placed under preventive detention and his lodgment directed in District Jail Kathua.

(3.) THE respondents have, in their counter affidavit, disputed the averments made in the petition. The detention order is said to have been approved by State Advisory Board and also by the Government vide No. Home/PB -V/2427/2010 dated 21.10.2010.