(1.) Detenu -Nadeem Ahmad Dar son of Mushtaq Ahmad Dar resident of Nowpora Kalan Sopore District Baramulla, through his father seeks quashment of detention order No.110/DMB/PSA/2018 dtd. 4/12/2018, passed by District Magistrate, Baramulla (for brevity "Detainng Authority "), directing preventive detention of the detenu.
(2.) The detention order, through the medium of writ petition on hand, has been challenged on the grounds that the detenu was arrested by the police on 5/5/2018 and during his custody, was detained under the provisions of J&K Public Safety Act vide detention order No.35/DMB/PSA/2018 dtd. 13/6/2018 which was challenged in HCP No.136/2018 and same quashed vide order dtd. 23/10/2018. The detenue was not released but was again detained in preventive custody in terms of order impugned.
(3.) Respondents, on notice, appeared and filed the counter affidavit refuting the grounds urged in the writ petition. The learned Additional Advocate General also produced the detention record to lend support to the stand taken in the counter affidavit.
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