RAMEEZ RAJA SHEIKH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) District Magistrate, Pulwama - respondent no.2 herein, by Order No. 47/DMP/PSA/21 dtd. 18/10/2021, has placed Rameez Raja Sheikh S/O Abdul Ahad Sheikh R/O Sharshali Khrew, Tehsil Pampore District Pulwama, (for brevity "detenu") under preventive detention to prevent him from acting in any manner prejudicial to the security of the State and directed his lodgement in Central Jail Jammu. It is this order of which petitioner/detenue is aggrieved and seeks quashment thereof.

(2.) Counter Affidavit has been filed by respondents, vehemently resisting the petition. Xerox copy of Detention record has also been produced by counsel for the respondents to substantiate the statements made in counter affidavit.

(3.) Perusal of impugned detention order reveals that Senior Superintendent of Police, Awantipora, vide his letter No. Conf/PSA/2021/237-40 dtd. 17/10/2021, produced material/ record, such as, dossier and other connected documents in respect of detenu and it was only after perusal thereof that impugned detention order has been issued by detaining authority.