SHABIR AHMAD DAR Vs. UT OF J&K

JUDGEMENT

(1.) Shabir Ahmad Dar ["the detenue"] has filed this petition through his father seeking to quash detention order passed by District Magistrate, Pulwama ["the detaining authority"] vide order no. 07/DMP/PSA/21 dtd. 27/1/2021.

(2.) By virtue of the impugned detention order passed by the detaining authority in exercise of powers conferred under sec. 8 of the Jammu and Kashmir Public Safety Act 1978 ["the Act"], the detenue has been taken into preventive custody with a view to prevent him from acting in any manner prejudicial to the security of the state. The impugned detention order has been ordered on the basis of material supplied by the police in the shape of dossier.

(3.) As per the grounds of detention, the detenue was working as a daily wager in the Agriculture Department till the year 2013, where-after he went to Saudi Arabia. He worked in Saudi Arabia as driver for about seven years. It is alleged that the detenue had been providing assistance to the terrorists in carrying out the subversive activities and was also motivating the youth of the area to join terrorist organisations to strengthen their cadres for which FIR no. 134 of 2017 under Unlawful Activities (Prevention) Act was registered at Police Station Awantipora.