FAROOQ AHMAD LONE Vs. STATE

JUDGEMENT

(1.) By the instant petition quashment of order of detention impugned bearing No. 36/DMP/PSA/10 dated 28.9.2010 is sought.

(2.) Learned Counsel for the Petitioner would contend that the order of detention is bad so is liable to be quashed on the following grounds:

(3.) Learned Counsel for the Respondents would contend that the Detaining Authority has appreciated the entire material and it is only then the order of detention has been passed, further added that the grounds of detention itself are indicative of the fact as to how detenue has been acting prejudicial to the maintenance of public order.