SHAKOOR AHMED Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Order impugned bearing No.01/PSA 2018 dated 27th of January, 2018, passed by District Magistrate, Reasi (respondent No.2), has been questioned by the petitioner, namely, Shakoor Ahmed @ Shoki S/o Abdul Hamid R/o Gran Morh, Tehsil and District Reasi, by virtue of which he has been placed under preventive detention, on the grounds set out in the petition.

(2.) Counter-Affidavit has not been filed by respondents, however in terms of order dated 06.07.2018 passed by this Court, detention record has been produced by Mr. Harbans Lal, Assistant Commissioner (Reasi). Mr. Ahtsham Bhat, learned GA, representing the respondents advanced his arguments and has resisted the petition.

(3.) I have heard learned counsel for parties and considered the matter.