SUHAIL AHMAD Vs. STATE OF J & K

JUDGEMENT

(1.) By virtue of order bearing No.28/DMB/PSA of 2018-19 dtd. 3/1/2019, passed by respondent No.2-District Magistrate, Bandipora, in exercise of powers under clause (a) of Sec. 8 of the J&K Public Safety Act, 1978, Suhail Ahmad Parray son of Zahoor Ahmad Parray resident of Banger Mohalla Hajin Tehsil Hajin District Bandipora, has been directed to be taken into preventive custody. Veracity and legality of the said order is assailed in the instant petition on the grounds detailed out therein.

(2.) The respondents have filed the counter affidavit wherein they have resisted the petition by pleading that the detention order has been passed validly after going through the relevant record and evaluating the conduct of the detenu. The procedure provided under law has been followed strictly. The learned counsel for the respondents has produced the detention record to lend support to the stand taken in the counter affidavit.

(3.) Heard learned counsel for the parties and also perused the record.