Jammu & Kashmir High Court
Mandeep Singh vs Ut Of J&K And Others on 29 December, 2023
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 170
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- HCP No. 100/2023
Mandeep Singh .....Appellant(s)/Petitioner(s)
Through: Mr. Rohit Lega, Advocate.
Vs
UT of J&K and others ..... Respondent(s)
Through: Mr. Pawan Dev Singh, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(29.12.2023) The respondent no. 2-Divisional Commissioner, Jammu in exercise of power under section 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 read with SRO 247 dated 27.07.1988 has cam to subject the petitioner to preventive detention by passing an order no. PITNDPS 58 of 2023 dated 11.11.2023 which is being assailed by the petitioner through medium of this writ petition under article 226 Constitution of India.
Admit.
Issue notice to the respondents.
Mr. Pawan Dev Singh, learned Dy. AG accepts notice on behalf of the respondents to file counter within a period of four weeks alongwith production of detention record.
List on 02.02.2024.
(RAHUL BHARTI) JUDGE JAMMU 29.12.2023 Shivalee