SAMEER AHMAD WANI Vs. STATE OF J&K ORS.

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction of this court by the medium of this petition for quashment of order No.DMU-JC/11/PSA/1 dated 13.05.2011 passed by District Magistrate, Udhampur, whereby and whereunder the detenue, namely, Sameer Ahmad Wani, came to be detained under the provisions of the J&K Public Safety Act, for short the 'Act', on the grounds taken in the petition.

(2.) Respondents have failed to file counter. However, produced the record.

(3.) It appears that petitioner is allegedly involved in the commission of offences of theft, burglary and extortion cases and while indulging in commission of crime has threatened peace loving citizens. He is also involved in militancy related activities and was an active militant of Hizbul Majahideen outfit. After examining record, the District Magistrate was of the opinion that it is a fit case for ordering detention in terms of the mandate of the Act. It is apt to reproduce relevant portion of grounds of detention herein: