ROUF AHMAD MAGRAY Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this petition, the petitioner seeks quashment of Order no. 40/DMA/PSA/DET/2021 dtd. 19/10/2021, passed by District Magistrate, Anantang " respondent no. 2, placing Rouf Ahmad Magray S/o Abdul Majeed Magray R/o Traphoo Achabal District Anantnag (for brevity "detenu") under preventive detention and directing his lodgement in Central Jail Kotbhalwal, Jammu, on the grounds made mention of therein.

(2.) Respondents have filed the reply affidavit, insisting therein that the activities indulged in by detenu are highly prejudicial to the security of the State and, therefore, his remaining at large is a threat to the security of the State. The activities narrated in the grounds of detention have been reiterated in the reply affidavit filed by the respondents.

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