SHAMIR AHMAD DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioner prays for quashment of detention Order No.43/DMK/PSA/2022 dtd. 25/6/2022, passed by District Magistrate, Kulgam, whereby detenu, namely, Shamir Ahmad Dar S/o Ghulam Ahmad Dar R/o Wedow, Mishipora Qaimoh District Kulgam, has been placed under preventive detention with a view to prevent him from acting in a manner prejudicial to the security sovereignty and integrity of State, and directing his lodgement in Central Jail, Kotbhalwal Jammu on the following grounds:

(2.) Respondents have filed reply affidavit, insisting therein that the activities indulged in by detenu are prejudicial to the security, sovereignty and integrity of the State, and that the activities narrated in the grounds of detention have been reiterated in the reply affidavit filed by respondents. The factual averments that detenu was not supplied with relevant material relied upon in the grounds of detention have been refuted. It is insisted that all the relevant material, which has been relied upon by the detaining authority, was provided to the detenu at the time of execution of warrant.

(3.) I have heard learned counsel for the parties and considered the matter. I have gone through the detention record produced by counsel for respondents