GHULAM FATIMA Vs. STATE

JUDGEMENT

(1.) By medium of this petition for a writ of habeas corpus, the detention of Manzoor Ahmad Kha, alias Bitto, u/S. 8 of the J. and K. Public Safety Act, (hereinafter referred to as Act), has been challenged on various grounds as enumerated herein.

(2.) The counter has been filed by the Addl. Chief Secretary (Home) denying the allegations made in the petition.

(3.) I have heard the learned counsel for the parties. I have examined the record produced by Mr. Jalali. I have gone through the file also.