HILAL AHMAD DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Detenu, Hilal Ahmad Dar @ Umer son of Ghulam hassan Dar R/o Drabgam Rajpora Pulwama, District Pulwama through his father seeks quashment of detention order no. 10/DMP/PSA/21 dtd. 29/1/2021 purporting to have been passed by District Magistrate, Pulwama, 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.