MOHAMMAD SHABAN BHAT Vs. GOVERNMENT OF J&K

JUDGEMENT

(1.) Through the medium of this petition, quashment of Order no."K"/160/2021 dtd. 10/9/2021 (for brevity "order impugned") passed by Divisional Commissioner, Kashmir (for short "detaining authority"), in terms of Sec. 3 of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, whereby, detenu, namely, Mohammad Shaban Bhat S/o Ab Qayoom Bhat R/o Narpura Watnard Anantnag, has been placed under preventive detention so as to prevent him from committing any of the acts/illegal activities coming within the purview of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, is sought on the grounds made mention of therein.

(2.) Respondents have filed Reply Affidavit in opposition to writ petition, in which it is insisted by them that detenu is involved in illegal trade of illicit traffic in narcotic drugs and psychotropic substances

(3.) I have heard learned counsel for parties. I have gone through the detention record and considered the matter.