AKASH KHARKA Vs. UT OF J&K

JUDGEMENT

(1.) District Magistrate Udhampur (hereinafter called 'the Detaining Authority') exercising the powers conferred in him under Sec. 8 of the Public Safety Act 1978 with amendment of 2012 ordered one Akash Kharkha S/O Late Yash Paul, R/O Ward No.6, Ramnagar Tehsil Ramnagar, District Udhampur (hereinafter called 'the appellant') to be detained and lodged in Central Jail, Kot Bhalwal Jammu, to prevent him from acting in any manner pre-judicial to the maintenance of public peace and order, vide Order No. 05 PSA of 2022 dtd. 31/8/2022 (hereinafter called 'the detention order').

(2.) Appellant aggrieved of the detention order preferred a criminal writ petition before this Court which came to be decided by the learned Single Judge vide judgment dtd. 30/12/2022 passed in WP (Crl) No.42/2022 (hereinafter called 'the impugned order'), rejecting the plea of the appellant and upholding the order passed by the Detaining Authority.

(3.) The impugned judgment has been assailed on the following grounds: