AB. HAMID DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Pursuant to order No.18/DMB/PSA of 2017 dtd. 25/9/2017, detenue has been taken into preventive custody so as to deter him from acting in any manner prejudicial to the maintenance of public order.

(2.) Such type of preventive custody has to be initially for a period of three months extendable upto one year. The first spell is to expire on 25/12/2017. By now he has been in preventive custody for more than two months.

(3.) Contention of learned counsel for the petitioner is that in the grounds of detention which has formed base for the order of detention, reference has been made to four cases registered against the detenue i.e. FIR Nos.120/2016, 127/2016, 145/2016 and 170/2016/2016 P/S Bandipora. The said four FIRs have been registered respectively on 26/8/2016, 2/9/2016, 12/10/2016 and 2/12/2016.