JAVID AHMED DAR Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER Mohammad Subhan Dar has through the medium of this petition challenged the order of detention No. Det/PSA/06/319 of 2006 dated 31.7.2006 passed by District Magistrate, Baramulla by means of which detenue namely Javid Ahmed Dar S/O Mohd. Subhan Dar R/o Papchan Bandipora Tehsil Bandipora has been detained under the provisions of Jammu & Kashmir Public Safety Act, 1978 on the grounds detailed in the grounds of detention framed by the Magistrate.

(2.) THE petitioner alleges that there was failure on the part of the detaining authority to follow the safeguards as provided by the Act. It is also alleged that there is complete non -application of mind on the part of detaining authority while directing the preventive detention of the detenue.

(3.) RESPONDENTS have not filed any reply. However, the record has been made available by the State.