ROUF-UL Vs. STATE OF J & K

JUDGEMENT

(1.) By virtue of order bearing No.63/DMP/PSA/18 dtd. 22/10/2018, passed by respondent No.2-District Magistrate, Pulwama, in exercise of powers under clause (a) of Sec. 8 of the J&K Public Safety Act, 1978, Rouf-ul-Islam son of Ab. Aziz Wani resident of Wani Mohalla Batpora Ladhoo Tehsil Pampore District Pulwama, has been directed to be taken into preventive custody. Veracity and legality of the said order is assailed in the instant petition on the grounds detailed out therein.

(2.) The respondents have filed the counter affidavit wherein they have resisted the petition by pleading that the detention order has been passed validly after going through the relevant record and evaluating the conduct of the detenu. The procedure provided under law has been followed strictly. The learned counsel for the respondents has produced the detention record to lend support to the stand taken in the counter affidavit.

(3.) Heard learned counsel for the parties and also perused the record.