Sanjeev Kumar, J. - (1.) Challenge in this petition is thrown to Order no.DIVCOM-"K"/62/2017 dated 21.11.2017, passed by Divisional Commissioner, Kashmir, Srinagar (for brevity "detaining authority"), placing one Farooq Ahmad Dar son of Mohammad Sultan Dar resident of Lachipora Tehsil Handwara District Kupwara (for short "detenu") under preventive detention and ordering her lodgement in Central Jail, Srinagar.
(2.) The case set up in the petition on hand is that detenu was arrested by the police personnel on 30.09.2017 and lodged in police station Handwara. He continued to be detained in the aforesaid police station till he was shifted and lodged in District Jail Kupwara under judicial custody. Pursuant to impugned detention order, detenu has been taken under preventive detention and shifted to District Jail, Anantnag.
(3.) I have heard learned counsel for parties and considered the matter.;