SAQIB HUSSAIN MIR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this petition, petitioner seeks quashment of Order No.97/DM/DODA/PSA/2022 dtd. 7/7/2022, issued by District Magistrate, Doda (for brevity 'detaining authority'), whereby petitioner Saqib Hussain Mir S/O Mohabat Hussain Mir R/O Banola Tehsil Chiralla District Doda (for short 'detenu'), has been ordered to be detained to prevent him from acting in any manner prejudicial to the security of the State and lodged in District Jail Bhaderwah.

(2.) The impugned order has been assailed by the detenu, inter alia, on the following grounds:-

(3.) The brief facts of the case are that: