JAHANGIR AHMAD BHAT Vs. GOVERNMENT OF J&K

JUDGEMENT

(1.) The petitioner-appellant Jahangir Ahmad Bhat is in preventive detention. His writ petition challenging his detention has been dismissed by the learned Single Judge vide judgment and order dtd. 25/4/2022, hence he has preferred this appeal.

(2.) The petitioner is a resident of District Kupwara. He obtained education upto Middle Class and thereafter worked as a Bus Conductor and finally became a Bus Driver.

(3.) The petitioner-appellant and his associate Javed Ahmad Lone were apprehended on 5/4/2015 in suspicious circumstances and during search 1 Kg and 100 Gms of Charas was recovered from their possession. Accordingly, FIR No.16/2015 under Ss. 8/20 and 29 of the Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, hereinafter for short the Act, was registered in Police Station Kralpora. In pursuance thereof investigations were conducted and finally the petitioner-appellant was charge sheeted on 19/6/2011 before the court of Principal Sessions Judge, Kupwara. He was granted bail by the trial court on 30/1/2016.