MOHD ASLAM BEIGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Challenge in this petition is thrown to the Order no.21/DMK/PSA of 2020 dated 26.07.2020, passed by District Magistrate, Kupwara, placing one, Muhammad Aslam Beigh S/o Nazir Ahmad Beigh R/o Maidanpora, Lolab District Kupwara (for short "detenu") under preventive detention so as to prevent him from acting in any manner prejudicial to the security of the State and directing his lodgement in Central Jail, Jammu (Kot-bhalwal).

(2.) Respondents have filed Reply Affidavit, insisting therein that detenu is involved terrorist activities carried out by terrorists of Jash-e-Mohammad (JeM) outfit in and around Kupwara area, besides he is abetting terrorist acts of JeM outfit and harbours terrorists at different locations and provides aid and assistance to the said outfit on the dictates of terrorists, which is used for carrying attacks on security personnel in the valley, thus causing loss of life and property, creating terror and fear in the hearts of general public and in this way aids as well as abets the menace of militancy in the State more particularly in North Kashmir and thus helps those terrorists to flourish and carry out their nefarious activities in the valley.

(3.) I have heard learned counsel for parties and considered the matter.