UMAR NAZIR RATHER Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard the learned counsel for the parties. Perused the writ record.

(2.) Through the medium of this writ petition filed through his father Sh. Nazir Ahmad Rather, the petitioner, who is a young person of 28 years of age, is seeking his release from the preventive custody in currency by an order of the respondent No. 2-District Magistrate Pulwama passed under the J&K Public Safety Act, 1978. The detention of the petitioner came to take place on 10/08/2023.

(3.) A case for the preventive detention of the petitioner was set up by the respondent No.3-Senior Superintendent of Police SSP Awantipora, who had vide a letter No. Conf/PSA/2023/549-52 dtd. 15/06/2023, submitted a dossier to the respondent No. 2-District Magistrate thereby seeking detention of the petitioner on account of his alleged involvement in an alleged crime registered under FIR No. 53/2023 for commission of offences under Sec. 420 and 120-B Indian Penal Code by the Police Station Tral.