NAZIR AHMAD WAR Vs. UT OF J&K

JUDGEMENT

(1.) In this petition, the order of detention, bearing No. DMS/PSA/35/2021 dtd. 5/8/2021, passed by District Magistrate, Srinagar (respondent No. 2) placing namely, Nazir Ahmad War S/o. Abdul Kabir War Resident of Danmer Eidgah, Srinagar (for brevity "detenu") under preventive detention, is sought to be quashed on the grounds made mention of therein.

(2.) Respondents have filed the counter affidavit, insisting therein that the activities indulged in by detenu are highly prejudicial to the maintenance of public order and, therefore, his remaining at large is a threat to the maintenance of public order. The activities narrated in the grounds of detention have been reiterated in the reply affidavit filed by the respondents. The detention record has also been produced by the learned counsel for the respondents to substantiate the averments made in the Reply.

(3.) I have heard learned counsel for the parties and considered the matter. I have gone through the detention record produced by counsel for respondents.