ROUF AHMAD DAR Vs. GOVT. OF J&K

JUDGEMENT

(1.) The detenu, Rouf Ahmad Dar son of Ab. Gani Dar resident of Khurampora, Trendzo, District Shopian, through his brother seeks quashment of detention order no.68/DMS/PSA/2020 dated 01.07.2020 purporting to have been passed by District Magistrate Shopian, with consequent prayer for release of the detenu forthwith.

(2.) The petitioner-detenu has challenged the order of detention on the following grounds:

(3.) Notice was issued to respondents. They appeared through their learned counsel by virtual mode and filed counter affidavit as well by e-mail wherein they submitted that the detention order is well founded in fact and law and seeks dismissal of the Heabus Corpus Petition. The detention record received through e-mail, perused the same, copy retained on the file.