ABDUL QAYOOM KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the pleadings.

(2.) The petitioner finds his constitutionally guaranteed fundamental right of personal liberty curbed by an Order no. DIVCOM-K/95/2023 dtd. 4/7/2023 passed by the respondent no. 2-Divisional Commissioner, Kashmir purportedly acting under the provisions of Sec. 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act of 1985') thereby subjecting the petitioner to suffer detainment and lodgment in Central Jail, Kot Bhalwal, Jammu which order has landed the petitioner behind bars in the confines of the Central Jail, Kot Bhalwal, Jammu.

(3.) The preventive detention of the petitioner was solicited by the Senior Superintendent of Police (SSP), Baramulla by submitting a case in the form of a dossier no. LGL/PIT-NDPS/2023/1598-1601 dtd. 15/6/2023 whereby the petitioner was reckoned to be deserving loss of his personal liberty for preventing him from indulging in the acts prohibited by the Act of 1988.