MURTAZA RASHID Vs. UT OF J&K

JUDGEMENT

(1.) The present Habeas Corpus petition has been filed for quashing the order of detention dtd. 30/10/2021 passed by the District Magistrate, Pulwama, who, in purported exercise of its powers vested in it under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978 (for short, Act of 1978), has ordered the detention of the petitioner with a view to prevent him from acting in any manner prejudicial to the security of the State.

(2.) The order of detention was challenged on the following grounds:

(3.) A detailed reply has been filed by the official respondents rebutting the allegations and contentions of the petitioner. The relevant record has also been produced.