TAHIR AHMAD BHAT Vs. U.T. OF J&K

JUDGEMENT

(1.) District Magistrate, Budgam (hereinafter called 'Detaining Authority') in exercise of powers under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978, passed the detention Order No. DMB/PSA/07/2021 dtd. 18/10/2021 (for short 'impugned order'), in terms whereof the Petitioner namely Tahir Ahmad Bhat S/O Showkat Ahmad Bhat R/O Sehri Mohalla Narbal District Budgam (for short 'detenue') was ordered to be detained and lodged in Central Jail, Jammu. Petitioner is aggrieved of this order and seeks quashment thereof on the grounds set out in writ petition on hand.

(2.) Counter Affidavit has been filed by respondents, vehemently resisting the petition. Detention record has also been produced by counsel for the respondents to substantiate the statements made in counter affidavit.

(3.) I have heard learned counsel for parties and considered the matter.