ABID HUSSAIN Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of this petition, petitioner prays for quashment of detention Order No.DMS/PSA/37/2024 dtd. 18/11/2024, passed by District Magistrate, Srinagar-respondent no.2 herein, whereby detenu, namely Abid Hussain Pathan S/o Mohammad Shafi Pathan R/o Khushalsar Zadibal, Srinagar, (for brevity "detenu") has been placed under preventive detention with a view to prevent him from acting in any manner prejudicial to the maintenance of public order, on the grounds made mention of therein.

(2.) Respondents have filed reply affidavit, insisting therein that the activities indulged in by detenu are anti-national and anti-social and his activities pose a serious threat to the public order as he is involved in the activities prejudicial to the maintenance of public order. The activities narrated in the grounds of detention have been reiterated in the reply/counter affidavit filed by respondents. The factual averments that detenu was not supplied with relevant material relied upon in the grounds of detention have been refuted. It is insisted that all the relevant material, which has been relied upon by the detaining authority, was provided to the detenu at the time of execution of warrant.

(3.) I have heard learned counsel for parties. I have perused the detention record produced by learned counsel for respondents and considered the matter.