ARIF MANZOOR SHEIKH Vs. GOVERNMENT OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioner prays for quashment of Order No. 19/DMB/PSA/2021 dtd. 20/10/2021, passed by District Magistrate, Baramulla, whereby detenu, namely, Arif Manzoor Sheikh S/o Manzoor Ahmad Sheikh R/o Fatehgarh Sheeri Teshil Narwav, District Baramulla, has been placed under preventive detention with a view to prevent him from indulging in the activities which are prejudicial to the security of the State, on the grounds made mention of therein. The impugned order has been passed by the detaining authority on the basis of material supplied by Senior Superintendent of Police, Baramulla, vide his communication No. CS/PSA/2021/7532-35 dtd. 19/10/2021.

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

(3.) Learned counsel for the petitioner has stated that the allegations made in the grounds of detention are vague and indefinite and no prudent man can make an effective representation against these allegations inasmuch as case mentioned in grounds of detention has no nexus with detenu and detaining authority has not given any reasonable justification to pass impugned order of detention. He has vehemently argued that grounds of detention are replica of dossier and unequivocally reflects and shows non-application of mind on the part of detaining authority and as a consequence of which impugned order of detention is liable to be quashed.