MURTAZA RASHID Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) The District Magistrate, Pulwama, on being satisfied, on the basis of the letter dtd. 30/10/2021 and the material produced along-with it in the form of dossier by the Senior Superintendent of Police, Awantipora, ordered for the preventive detention of the petitioner-appellant Murtaza Rashid under Sec. 8 of the J&K Public Safety Act 1978 (hereinafter referred to as "the Act") to prevent him from acting in a manner prejudicial to the security of the State.

(2.) The aforesaid detention order was executed on 31/10/2021 and the petitioner-appellant was taken into preventive custody. The detention order was confirmed on 29/11/2021. The petitioner-appellant was supplied with the detention order, detention notice and the grounds of detention and it is said that the contents of the order of detention and the grounds of detention were duly read over and explained to him in the language he understands.

(3.) The petitioner-appellant invoked the writ jurisdiction of the court to challenge the aforesaid detention order and to set him free on various grounds.