FIAZ AHMED Vs. STATE OF J AND K

JUDGEMENT

(1.) Sh. Fiaz Ahmed aged 19 years S/o Late Sh. Abdul Salam R/o Village Chachal, Tehsil Banihal District Ramban (hereinafter to be referred to as detenu) through his mother Atiqa Begum, seeks the quashment of the detention order bearing No. 09/PSA dated 23.10.2008 passed by District Magistrate, Samba (Respondent No. 1).

(2.) Pursuant to the notice, counter has been filed by Respondent No. 1. The period of detention has been fixed as twenty four months as is clear from the document (Annexure-F) annexed by the District Magistrate alongwith his counter/reply.

(3.) I have heard Mr. O. P. Thakur, learned Counsel for the Petitioner and Mr. S.C. Gupta, learned Sr. Addl. Advocate General representing the State. Detention record also perused.