SHAHBAZ AHMED Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties, perused the pleadings and also examined the record.

(2.) The respondent No. 2-District Magistrate Reasi, by virtue of an order No. 02-PSA of 2023 dtd. 20/2/2023, has come to subject the petitioner to preventive detention in exercise of jurisdiction under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978. It is this loss of his personal liberty through the mode of aforementioned detention order which the petitioner is calling in question to seek its restoration and for that purpose the present writ petition for a writ of habeas corpus under article 226 of the Constitution of India has been brought by the petitioner acting through his mother.

(3.) The impugned detention order No. 02-PSA of 2023 dtd. 20/2/2023 passed by the respondent No. 2-District Magistrate, Reasi is based upon the grounds of detention as formulated separately by the respondent No. 2-District Magistrate, Reasi.