BILAL AHMAD SHEIKH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Divisional Commissioner Kashmir' respondent no.2 herein, by Order no. DIVCOM-"K"/278/2022 dtd. 19/10/2022, has placed Bilal Ahmad Sheikh son of Lt. Ghulam Qadir Sheikh resident of Tujgari Mohalla Sheikh Colony District Srinagar (for brevity "detenu") under preventive detention to prevent him from committing any of the acts within the meaning of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988. It is this order of which petitioner is aggrieved and seeks quashment thereof.

(2.) Reply Affidavit has been filed by respondents, in which they fervently resist the petition. Detention record has also been produced by counsel for respondents to substantiate contents contained in Reply Affidavit.

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