MOHD YOUNIS BHAT Vs. STATE OF JAMMU KASHMIR

JUDGEMENT

(1.) By medium of this petition, a writ of habeas corpus is sought to be issued for the release of one Mohd. Younis Bhat, detained under the orders of the District Magistrate Srinagar u/s. 8 of the J & K Public Safety Act, hereinafter referred to as the Act.

(2.) Instead of filing a proper counter by the detaining authority, Mr. Mansotra Government Advocate has filed the objections under his own signatures. However, he has produced the record pertaining to the detention of the detenue, which is the file No. PSA/DMS /12/91 from the office of the District Magistrate Srinagar.

(3.) I have heard the learned counsel for the parties. I have gone through the file thoroughly and also examined the record produced by the Govt. Advocate.