JUDGEMENT
Tashi Rabstan, J. -
(1.)Shri Mohammad Hussain son of Shri Lal Hussain resident of Manohar Gopala Tehsil and District Samba (hereinafter "detenu") has been placed under preventive detention vide Order No.09/PSA of 2019 dated 15.04.2019, passed by District Magistrate, Samba respondent No.2 herein (for brevity "detaining authority"), so as to prevent detenu from acting in any manner prejudicial to the maintenance of public order and directed his lodgement in Sub Jail, Hiranagar. It is this order, of which petitioner is aggrieved and throws challenge thereto on the grounds tailored in petition on hand.
(2.)The case set up by petitioner in present petition is that he has been implicated in various criminal cases in different Police Stations of Samba, Jammu, and Kathua Districts, and is stated to have been lodged in Sub Jail, Hiranagar, to be detained under preventive custody in terms of the aforesaid detention order passed against him. It is contended that on the basis of some criminal cases, earlier way back in the year 2014, the petitioner was slapped with detention order bearing PSA No.01/PSA of 2014 dated 22.01.2014 and in the year 2018 also, the District Magistrate, Samba passed another detention order bearing No.01/PSA of 2018 dated 20.06.2018 against the petitioner. Both the aforesaid detention orders of 2014 and 2018 were challenged by the petitioner and also quashed by this Court. Petitioner contends that recently in the month of April, 2019, the respondents have passed a fresh detention order on the strength of grounds of detention mentioned therein against him and impugning the same, has filed the present petition seeking quashment thereof.
(3.)Response has been filed by respondent no.2, fervently resisting the petition.
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