GHULAM NABI SHAH Vs. STATE OF J&K

JUDGEMENT

(1.) CHALLENGE to order No.46-DMK/PSA of 2010 dated 26.02.2011, of District Magistrate, Kupwara respondent No.2 herein, whereby one Shri Ghulam Nabi Shah son of Abdul Jabbar Shah resident of Shah Mohalla Sogam District Kupwara (herein after referred to as detenue), has been placed under preventive detention, must succeed for the following reasons:-

(2.) VIEWED thus, the petition is allowed and detention order No. 46-DMK/PSA of 2010 dated 26.02.2011, passed by the District Magistrate, Kupwara respondent No. 2, directing detention of Shri Ghulam Nabi Shah son of Abdul Jabbar Shah resident of Shah Mohalla Sogam District Kupwara, quashed.