WASEEM AHMAD SHEIKH Vs. GOVT OF J&K

JUDGEMENT

(1.) The detenu, Waseem Ahmad Sheikh son of Bashir Ahmad Sheikh resident of Allyalpora, District Shopian, through his father seeks quashment of detention order no36/DMS/PSA/2019 dated 10.08.2019 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 and filed counter affidavit wherein they submitted that the detention order is well founded in fact and law and seeks dismissal of the Heabus Corpus Petition. Despite directions detention record not submitted.