As per case facts, the petitioner, Mudasir Ahmad Bhat, was preventively detained under the J&K Public Safety Act, 1978, effective from May 1, 2025. His wife filed a writ petition ... challenging this, citing significant discrepancies in the detention records, including conflicting dates of police contact, arrest, and lodgment in jail. These inconsistencies revealed a lack of due diligence and application of mind by the detaining authorities in handling preventive detention cases. The question arose whether such a preventive detention order, riddled with glaring inconsistencies and a casual approach, violated the petitioner's fundamental right to personal liberty, thereby rendering the detention illegal and unconstitutional. Finally, the court declared the preventive detention illegal, emphasizing the serious nature of preventive detention jurisdiction and the respondents' failure to exercise it with constitutional sensitivity. The impugned detention order and all subsequent approval/confirmation/extension orders were quashed, and the Superintendent District Jail was directed to restore the petitioner to his personal liberty forthwith.