IRFAN AZIZ BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, Order No. 05/DMB/PSA/2022 dtd. 7/4/2022, passed by District Magistrate, Bandipora whereby detenu, namely, IrfanAziz Bhat S/o Abdul Aziz Bhat R/o Syed Mohalla Hajin Tehsil Hajin District Bandipora has been placed under preventive detention with a view to prevent him from acting in any manner 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.) I have heard learned counsel for the parties and considered the matter. I have gone through the detention record produced by counsel for respondents.

(3.) The main grounds on which the detention is sought to be quashed are that the grounds of detention are vague, indefinite, cryptic , inasmuch as the detaining authority has not attributed any specific allegation against the detenu; that the detaining authority has not furnished the material including dossier, relied upon by it, to detenu to enable him to make an effective representation by giving his version of facts attributed to him and make an attempt to dispel the apprehensions nurtured by detaining authority concerning involvement of detenu in alleged activities; that grounds of detention do not give details or particulars of terrorists to whom detenu is alleged to have met or of those who are alleged to have been given assistance by the detenu.