MOHAMMAD YOUSUF GANAI Vs. STATE OF J&K

JUDGEMENT

(1.) CHALLENGE to order No.53/DMS/PSA/2011 dated 28.10.2011, of District Magistrate, Shopian respondent No.2 herein, whereby one Shri Mohammad Yousuf Ganie Alias Falai son of Gh Mohd Ganie resident of Molu Chitragam, Tehsil and District Shopian (herein after referred to as detenue) has been placed under preventive detention, must succeed for following reasons:

(2.) THE grounds of detention make reference to the following cases FIRs, registered against detenue:- 1) FIR No.32/2010 u/s 13 UlA, 121-A RPC P/S Zainapora. 2) FIR No.97/2010 u/s 147, 148, 149, 307,336, 153-A, 353, 332 RPC P/S P/S Zainapora. 3) FIR No.210/2010 u/s 506 RPC, 13 ULA P/S Shopian 4) FIR No.244/2010 u/s 153-A RPC P/S Shopian 5) FIR No.298/2010 u/s 341,447,354, 323 RPC P/S Shopian 6) FIR No.394/2010 u/s 148, 149, 336, 332, 427,323 RPC P/S Shopian

(3.) VIEWED thus, the petition is allowed and detention order No. 53/DMS/PSA/2011 dated 28.10.2011, passed by the District Magistrate, Shopian respondent No. 2, directing detention of Shri Mohammad Yousuf Ganie Alias Falai son of Gh Mohd Ganie resident of Molu Chitragam, Tehsil and District Shopian, quashed.