JAMALI KHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) District Magistrate Udhampur's order no. PSA-2007/19 of December 19, 2007, was quashed by this Court on September 16, 2008, allowing petitioner's OWP no.143/2008, and commanding the respondents to release the detenue forthwith from the preventive custody.

(2.) The petitioner-detenue was not, however, released. He was re-detained pursuant to Detention order no. PSA-2008/20, which was questioned by his HCP no.38/2008, in this Court.

(3.) It was during the pendency of HCP no.38/2008 in the Court, that the Government of Jammu and Kashmir issued yet another order no. 196-Home/PBV of 2009 for his detention.