(1.) Through the medium of this writ petition, the petitioner is seeking to quash the Order No.113/DMB/PSA(F)/2021 dtd. 26/3/2021, having been passed by the District Magistrate, Baramulla, whereby the detenu, namely, Farhat Mir S/o Nazir Mir R/o Mundgi, Tehsil Dangerpora, District Baramulla, has been placed under preventive detention to prevent the detenu from smuggling timber and has been directed to be lodged in Central Jail, Kotebhulwal, Jammu.
(2.) It is contended in this writ petition that the detenu was arrested without any justification and cause and was detained in terms of impugned order or detention.
(3.) The respondents have filed the Reply Affidavit in opposition to the petition, wherein it is insisted that the detenu is involved in the timber smuggling by chopping down of the trees, encroaching the forest land, setting the forest fires and cultivating the profitable crop on the forest land.
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