MURTAZA MUNAWAR Vs. UNION TERRITORY OF JAMMU

JUDGEMENT

(1.) The petitioner has challenged the detention order No.62/DMP/PSA/22 dtd. 29/6/2022, passed under Public Safety Act, 1978 by the respondent No.2 on the ground that the petitioner is acting in a manner prejudicial to the security of the State.

(2.) The detention order is challenged on the ground that the allegations made in the detention order are vague and prevented the petitioner from making effective representation; that the detaining authority has relied upon the police dossier and not applied its own mind while passing of detention order; that the petitioner was not supplied the requisite material; that the representation though made was not considered by the authorities. The petitioner also seeks compensation for alleged illegal detention order passed by the respondent No.2.

(3.) The counter stands filed to the petition wherein it is stated that the respondents have complied with all the procedural formalities while passing the detention order against the petitioner. The detention order was duly executed and the petitioner was handed over the requisite material and also explained the contents of the detention order. The representation made by the petitioner was considered and rejected on 15/7/2022. The detention order is validly passed against the petitioner. The prayer is for dismissal of the writ petition.