MANZOOR AHMAD DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) By the instant petition, veracity and legality of the detention order No.51/DMP/PSA/21 dtd. 18/10/2021, issued by District Magistrate, Pulwama (for brevity "detaining authority") has been challenged. In terms of the aforesaid order, Manzoor Ahmad Dar son of Ali Mohammad Dar resident of Pahoo Tehsil Kakapora District Pulwama (for short "detenue") has been placed under preventive detention and lodged in Central Jail, Kotbhalwal, Jammu.

(2.) The petitioner has contended that the Detaining Authority has passed the impugned detention order mechanically without application of mind, inasmuch as the grounds of detention are vague, non-existent on which no prudent man can make a representation against such allegations. It has been further contended that the Constitutional and procedural safeguards have not been complied with in the instant case. It has been further urged that there has been non-application of mind on the part of detaining authority while passing the impugned detention order, that the material forming basis of the grounds of detention has not been furnished to the petitioner and that the representation filed by the petitioner against his detention has not been considered.

(3.) The respondents, in their counter affidavit, have disputed the averments made in the petition and insisted that the activities of detenue are highly prejudicial to the security of the State. It is pleaded that the detention order and grounds of detention along with the material relied upon by the detaining authority were handed over to the detenue and the same were read over and explained to him. The grounds urged by the petitioner are legally misconceived, factually untenable and without any merit. To substantiate their stand taken in the counter affidavit, the respondents have produced the detention record.