RAVINDER KUMAR GUPTA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) In this writ petition filed through his son, the petitioner has questioned the detention order No. 06/2022 dtd. 25/5/2022 issued by respondent No. 2, whereby the petitioner has been detained under sec. 8(1)(a) of the Jammu and Kashmir Public Safety Act, 1978 (for short the Act).

(2.) It is stated that on 18/5/2022, an FIR No. 53/2022 for commission of offences under sec. 420, 467, 468, 504 and 506 IPC was registered by the Police of Police Station, Gangyal, Jammu and the petitioner was arrested in connection with the said FIR. The petitioner filed a bail application, that was opposed by the Police and the same was rejected on 25/5/2022. On 26/5/2022 after the expiry of seven days Police remand, the petitioner was produced before the concerned Magistrate and at that time, the detention order dtd. 25/5/2022 passed by respondent No. 2 was brought to the notice of the learned Magistrate as well as the petitioner. The petitioner was taken to Kot Bhalwal Jail on 26/5/2022 and a copy of the detention order along with communication dtd. 25/5/2022 was supplied to the petitioner informing him about his detention order and grounds of detention and dossier dtd. 21/5/2022 were also furnished to the petitioner.

(3.) The petitioner has assailed the aforesaid detention order on the following grounds: