(1.) District Magistrate, Pulwama-respondent No. 2 (for brevity "detaining authority"), has, by Order No. 43/DMP/PSA/20 dtd. 26/11/2020 placed Mohammad Yousuf Magray S/o Abdul Gani Magray R/o Lassipora Tehsil Litter District Pulwama (for short "detenue") under preventive detention, with a view to prevent him from acting in a manner prejudicial to the security of the State. It is this order, petitioner has challenged in this petition and seeks quashment thereof on grounds averred therein.
(2.) Counter affidavit has been filed by the respondents in opposition to the petition. Detention record has also been produced by counsel for the respondents to substantiate the statements made in counter affidavit.
(3.) Heard learned counsel for the parties and considered the matter.