ADIL AHMAD SHAH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, Order No.12/DMP/PSA/2022 dtd. 7/4/2022, passed by District Magistrate, Pulwama, whereby detenu, namely, Adil Ahmad Shah S/o Azad Ahmad Shah R/o Galchibal Chandhara Tehsil Pampore District Pulwama has been placed under preventive detention with a view to prevent him from indulging in the activities which are prejudicial to the security of the State, is sought to be quashed and the detenu set at liberty on the grounds made mention of therein.

(2.) Mr. Irfan Andleeb learned Dy. AG appearing on behalf of the respondents, has filed counter affidavit as well as produced the detention record. He submits that there is no illegality in the order of detention, as it was necessary to place the detenu under preventive detention so as to prevent him from acting in any manner prejudicial to the security of the State. All the material relied upon by the detaining authority was communicated to the detenu in the language he understands. Thus, all statutory requirements and constitutional guarantees have been fulfilled and complied with by the detaining authority and the detaining authority after arriving at subjective satisfaction has passed the order of detention.

(3.) I have heard learned counsel for the parties and considered the matter.