AJAY SINGH Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Impugned in this petition is an order of detention passed by the District Magistrate, Reasi ["the Detaining Authority"] bearing No.04/PSA of 2023 dtd. 27/4/2023, whereby the petitioner ["the detenu"] has been detained under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978 ["the Act"] with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

(2.) The impugned order is assailed by the detenu on multiple grounds. However, before I advert to the grounds of challenge urged by learned counsel appearing for the detenu to challenge the impugned order of detention, it is necessary to briefly notice the grounds on which the detention of the detenu has been ordered by the Detaining Authority.

(3.) As per the dossier submitted by the Sr. Superintendent of Police, Reasi to the Detaining Authority, the detenu is alleged to be a habitual criminal involved in many criminal cases registered with Police Station, Katra.