UBAID TARIQ UNTOO Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Ubaid Tariq Untoo ["the detenue"] has filed this petition through his father, seeking quashment of detention order passed by District Magistrate, Baramulla ["the detaining authority"] vide No. 23 DMB/PSA/ 2022 dtd. 8/4/2022, impugned in this petition.

(2.) By virtue of the impugned detention order passed by the detaining authority in exercise of powers conferred under sec. 8 of the Jammu and Kashmir Public Safety Act, 1978 ["the Act"], the detenue has been taken into preventive custody with a view to prevent him from acting in any manner, prejudicial to the security of the state. The impugned detention order has been passed on the basis of material supplied by the police in the shape of dossier and other allied documents.

(3.) The impugned detention order is assailed by the detenue, primarily on the grounds: (1) That the detenue was already under trial in case FIR No. 77 under Sec. 302,307 RPC and 7/27 Arms Act of Police Station Tarzooo and is lodged in Central Jail Kote-Bhalwal, Jammu.