AIJAZ AHMAD NAJAR Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner came to be subjected to loss of his personal liberty by resort to preventive detention ordered by the Divisional Commissioner, Kashmir, acting in exercise of power vested under the Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (in short ITNDPS Act).

(2.) The detention of the petitioner came to be effected by virtue of an order No. DIVCOM-"K"/230/2022 dtd. 10/5/2022 passed by the Divisional Commissioner, Kashmir. It is this preventive detention of the petitioner which is being questioned through the medium of the present writ petition under Article 226 of the Constitution of India for seeking its quashment.

(3.) The preventive detention of the petitioner came to be premised by the Divisional Commissioner, Kashmir, acting upon a dossier served by the Senior Superintendent of Police (SSP), Pulwama, vide No. CS/PSA/NDPS/2021/DPO/149-52 dtd. 24/11/2021 followed by a subsequent letter dtd. 23/4/2022 accompanied by the relevant record.