SOURAV GUPTA Vs. STATE

JUDGEMENT

(1.) SOURAV Gupta has filed this petition through his father Bansi Lal Gupta, questioning his preventive detention, ordered by District Magistrate Samba vide detention order no. 04 -PSA of 2008 dated

(2.) 05.2008, mainly on two grounds viz: -

(3.) I have considered the submissions of learned counsel for the parties and perused the detention records which were made available at the time of consideration of this petition, by the learned State counsel.