BASHIR AHMAD BEIGH Vs. UT OF J&K

JUDGEMENT

(1.) Detenu, Bashir Ahmad Beigh s/o Ghulam Mohi ud din Beigh R/o Shirpora Chandoosa, District Baramullah through his wife seeks quashment of detention order no. 111/DMB/PSA/2020 dtd. 21/10/2020 purporting to have been passed by District Magistrate, Baramulla, 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.