UMAR AIJAZ MIR Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as for the respondents and perused the pleadings documents therewith and also the detention record produced concerning the petitioner.

(2.) Through this petition under article 226 of the Constitution of India, the petitioner, acting through his father Aijaz Ahmad Mir, is seeking quashment of his preventive detention by issuance of a writ of Habeas Corpus and thereby earn his release from the detention custody.

(3.) The petitioner is 27 years of age against whom the Sr. Superintendent of Police, Bandipora came to prepare frame and submit a dossier No. Lgl/PSA-29/2022/14463-70 dtd. 10/5/2022 thereby seeking the District Magistrate Bandipora-respondent No. 2, to subject the petitioner to preventive detention so as to prevent the petitioner from acting in any manner prejudicial to the security of the State warranting his detention under the Jammu and Kashmir Public Safety Act, 1978.