JASBIR SINGH Vs. STATE

JUDGEMENT

(1.) Impugned is order no.90/DMS/PSA/2017 dated 3rd March 2017, passed by District Magistrate, Shopian - respondent no.2 herein, whereby Ishfaq Ahmad Dar son of Gh. Qadir Dar resident of Wandina Melhura Tehsil Zainapora District Shopian (for brevity "detenu"), has been placed under preventive detention, on the grounds set out in petition in hand.

(2.) Respondents have been given ample opportunities to file counter affidavit, but they have opted not to file the counter.

(3.) Heard learned counsel for the parties at length and considered the matter.