ZAHOOR AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) Impugned in this petition is Order no. DMB/PSA/26 of 2022 dtd. 27/6/2022, passed by District Magistrate, Budgam, placing the detenu namely Zahoor Ahmad Sheikh S/o Late Ghulam Nabi Sheikh, R/o Kandoora Beerwah District Budgam (for brevity "detenu") under preventive detention and directing his lodgement in Central Jail Kot Bhalwal, Jammu, on the grounds made mention of therein.

(2.) Respondents have filed Reply Affidavit in opposition to the petition.

(3.) I have heard learned counsel for parties. I have perused the detention record produced by learned counsel for respondents and considered the matter.