MAQSOOD AHMAD KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) Quashment of Order No.DMB/ARA/PSA/256 dated 6th February 2017, passed by District Magistrate, Baramulla - respondent no.2 herein, placing Maqsood Ahmad Khan @ Maqsood son of Mohamamd Younus Khan resident of Mohara Uri at present Bagi Islam, District Baramulla (for brevity "detenu") under preventive detention is sought for.

(2.) The case set up in the petition is that respondent No.2, while slapping preventive detention on detenu, has not adhered to Constitutional and Statutory safeguards available to detenu under the Constitution of India and J&K Public Safety Act, 1978.

(3.) I have heard learned counsel for parties. I have gone through the pleadings as also record made available by learned counsel for respondents. I have considered the matter.