MOHAMMAD YOUNUS MAKROO Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) District Magistrate, Anantnag-respondent no. 2 herein, by order No. 58 DMA/PSA/DET/2021 dtd. 17/3/2022, has placed Mohammad Younus Makroo S/o Ghulam Nabi Makroo R/o Arwani Bijbehara, District, Anantnag (for short 'detenue') under preventive detention to prevent him from acting in any manner prejudicial to the security of the State and directed his lodgment in Central Jail Jammu (Kotbhalwal).

(2.) It is stated in the petition that detenue has been falsely implicated in case FIR No. 75/2020 of P/S Bijbehara, though the detenue was taken in custody from his home on 22/4/2020 and has been shown to be involved in the offence under Sec. 13 of Unlawful Activities (Prevention) Act. Thereafter the detenue has been admitted to interim bail by the competent court on 2/3/2022 with certain conditions but the detenue stands again arrested on 24/3/2022. The family members of the detenue approached the police concerned as to why the detenue has been arrested but no reasonable justification has been given by the police concerned with regard to the arrest of the detenue. The detenue after receipt of the detention order, dossier and grounds of detention made a representation dtd. 11/4/2022 to the respondent No. 1 and on 12/4/2022 to the respondent No. 2 (Detaining Authority) seeking revocation/recalling of his detention order.

(3.) The detenue has raised several other grounds to challenge the detention order. The counsel for the detenue, however only presses aforesaid grounds of challenge.