ASIF RASHID MIR Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this petition, the petitioner has questioned the order of detention bearing No. 12/DBM/PSA/2019 dated 04.07.2019 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 said detention order on the grounds numerated below:-

(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.) Learned counsel for the petitioner has reiterated the grounds those have been narrated in the petition. He has relied upon the judgment of the Supreme Court in case V. Shantha v. State of Telangana, (2017) 14 SCC 577.