MANZOOR AHMAD MALIK Vs. STATE

JUDGEMENT

(1.) BY medium of this petition a writ of habeas corpus, the detention order passed by the respondents detaining Manzoor Ahmed Malik u/s 8 of the J&K Public Safety Act, hereinafter referred to as Act, has been challenged on various grounds as enumerated therein.

(2.) THE respondents failed to file any reply -affidavit though a ressonable opportunity was given to them in this behalf.

(3.) I have heard the learned counsel for the parties. The respondents produced the record through Mr. Panth, which is File No. Home/SD -552/90, and the same has been examined.