(1.) Impugned in this petition is the Order no.4/DMP/PSA/19 dated 01.02.2019, passed by District Magistrate, Pulwama (for short "detaining authority"), placing one Adil Farooq Bhat son of Farooq Ahmad Bhat resident of Bhat Mohalla, Khrew Tehsil Pampore District Pulwama(for brevity "detenu") under the preventive detention to prevent him from acting in any manner prejudicial to the security of the State.
(2.) The case set up in this petition is that the detenu was arrested by police and falsely implicated in criminal offences registered in police station Bandipora inasmuch as the allegations levelled against detenu are completely false and fabricated. It is contended that detenu came to be detained in terms of impugned order of detention.
(3.) The counter affidavit has been filed by the respondents, vehemently resisting the petition. The detention record has also been produced by the learned counsel for the respondents to substantiate the assertions made in the counter affidavit.
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