Supreme Court: A petition has been filed in the Supreme Court challenging the detention of former Jammu and Kashmir Chief Minister Omar Abdullah, under the Public Safety Act (PSA). The plea was filed by Abdullah’s sister Sara Abdullah Pilot.

Abdullah and People’s Democratic Party (PDP) leader Mehbooba Mufti were recently booked under PSA. Both the former Jammu and Kashmir chief ministers were detained after the government abrogated Article 370 last year.

On the intervening night of 4 and 5 August 2019, Omar Abdullah was placed under preventive detention by the Indian Government. This came as a backdrop to the government’s decision of scrapping Article 370 of the Constitution of India, which gave the state of Jammu & Kashmir semi-autonomous powers. On August 5, the Centre had abrogated Articles 370 and 35A of the Indian Constitution and the Parliament had passed the Jammu and Kashmir (Reorganisation) Act, 2019, bifurcating the former state into two Union Territories – Jammu and Kashmir and Kashmir with legislature and Ladakh without one. Following this, a batch of petitions was filed in the top court challenging the move.

(Source: ANI)

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