FAROOQ SHEIKH Vs. STATE AND ORS.

JUDGEMENT

(1.)

(2.) EXERCISING power under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, hereinafter to be referred as, "the Act", for short, District Magistrate, Budgam directed petitioner -Farooq Sheikh's detention vide his order No. DMB/PSA/24 of 2009 dated 10.08.2009 for a period to be specified by the Government.

(3.) PETITIONER has filed this Petition seeking quashing of the District Magistrate's order, besides command to the respondents not to detain the petitioner in preventive detention. Cr.M.P. No. 94/2009 seeking stay of the Detention Order, too, has been filed along with the Petition.