ASHIQ HUSSAIN DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Challenge in this petition is thrown to the Order no. 05/DMB/PSA(F) of 2021 dtd. 29/5/2021, passed by District Magistrate, Baramulla, placing one, Ashiq Hussain Dar S/o Gh. Mohammad Dar R/o Patoosa Rafiabad District Baramulla (for short "detenu") under preventive detention so as to prevent him from acting in any manner which is prejudicial to the preservation of forest wealth and directing his lodgement in District Jail, Kupwara.

(2.) Respondents have filed reply affidavit, in which it is stated that detenu is involved in timber smuggling by chopping down the trees thereby inflicting damages to the Forest of Rafiabad, Range Langate Forest Division, and is causing extensive damage to the green wealth of the UT of J&K. The detenu has been found involved in Case FIR Nos. 22/2021, 03/2020, 61/2019 and 35/2016 registered under Sec. 379/RPC, Forest Act.

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