ASIF AHMAD MALIK Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this petition, the petitioner has questioned the order of detention bearing No. 46/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 Act). The petitioner has assailed the detention order on the following grounds:

(2.) The respondents have filed the counter affidavit thereby denying all the grounds taken by the respondents and have also produced the detention record.

(3.) Mr. Sajad A. Geelani, learned counsel for the petitioner has vehemently argued that the procedural requirements and the safeguards guaranteed under the Constitution of India as well as under the Act, to the petitioner have been flagrantly violated by the respondents, as such the preventive detention of the petitioner is bad.