HILAL AHMAD WAGAY Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this petition, the petitioner has questioned the order of detention bearing No. 48/DMK/PSA/2019 dated 10.08.2019 issued by the respondent No. 2 by virtue of which the petitioner has been ordered to be detained under the Jammu and Kashmir Public Safety Act, 1978 (for short the PSA Act).

(2.) The petitioner has assailed the order of detention on the following grounds:

(3.) The respondents have filed the counter affidavit and have categorically stated that the procedural as well as statutory requirements under Article 22(5) of the Constitution of India as well as section 13 of the PSA Act have been complied with by the respondents while passing the detention order. They have further stated that all the requisite documents were provided to the petitioner.