MANZOOR AHMAD BHAT Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the writ pleadings, reply affidavit and the documents therewith. The record produced from the respondents' end also perused.

(2.) The petitioner is aggrieved of his misconceived and unwarranted preventive detention carried out by virtue of an order no. 75/DMP/PSA/22 dtd. 27/9/2022 whereby the petitioner has been detained on the purported ground that the petitioner's activities are found to be prejudicial to the Security of State warranting his detention in order to prevent him from further carrying out apprehended acts of omission or commission prejudicial of the Security of State.

(3.) The detention order no. 75/DMP/PSA/22 dtd. 27/9/2022 has been passed by the District Magistrate, Pulwama in exercise of jurisdiction and authority under Sec. 8 of the J&K Public Safety Act, 1978. The petitioner has come to be taken into custody and detained.