AYAZ BASHIR SHERGOJRI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The order no.41/DMP/PSA of 2020 dtd. 24/11/2020, passed by District Magistrate, Pulwama (for brevity "detaining authority"), placing one, Ayaaz Bashir Shergojri S/o Bashir Ahmad Shergojri R/o Marwal Tehsil Kakapora, District Pulwama (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), has been challenged in this petition precisely on the following grounds:

(2.) The respondents have resisted the petition by filing a counter affidavit in which they have denied the contentions raised by the petitioner in the petition and have submitted that there is no illegality in the order of detention as it was necessary to place the detenu under preventive detention so as to prevent him from acting in any manner prejudicial to the security of the State. The detaining authority has, in its affidavit, justified the grounds of detention as well as the impugned detention order while denying the allegation of non- supply of relevant material to the detenu. To substantiate their case, the respondents have produced the detention record.

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