MOHAMMAD ABASS DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The detenu, namely Mohammad Abass Dar S/o Abdul Rashid Dar R/o Larm Gajipora, was detained by District Magistrate Anantnag under order no. 82/DMA/PSA/DET/2018 dated 22.03.2019 on the grounds reflected in the grounds of detention and lodged in District Jail Kupwara. The detenu through his mother challenged the same on the grounds mentioned in the writ petition, which was dismissed vide court order dated 11.10.2019.

(2.) The detenu, through his brother, seeks review of the judgment dated 11.10.2019 passed in WP (Crl) no. 105/2019 by virtue of which the petition was dismissed on the following grounds.

(3.) Heard learned counsel for the parties. Perused the record made available and considered the matter.