AZHAR ALI Vs. STATE OF J&K

JUDGEMENT

(1.) Challenge to order No. DMK/PSA/2011/48-53 dated 14.05.2011, of District Magistrate, Kishtwar-respondent No. 2 herein, whereby one Shri Azhar Ali Son of Ghulm Mohd Butt resident of Village Kejai Tehsil Padder Distsrict Kishtwar (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. DMK/PSA/2011/48-53 dated 14.05.2011, passed by the District Magistrate, Kishtwar-respondent No. 2, directing detention of Shri Azhar Ali Son of Ghulm Mohd Butt resident of Village Kejai Tehsil Padder Distsrict Kishtwar, quashed.

(3.) The respondents, in view of quashment of detention order, are stripped of any authority to detain the detenue under order No. DMK/PSA/2011/48-53 dated 14.05.2011. Resultantly, the respondents are directed to release the detenue from preventive detention, ordered vide order No. DMK/PSA/2011/48-53 dated 14.05.2011.