MOHAMMAD YOUSUF MIR Vs. STATE

JUDGEMENT

(1.) By way of this petition one Ghulam Hassan Mir son of Mohd. Sarwar Mir r/o Lolab, Kupwara who happens to be the cousin of detenu Mohd. Yosuf Mir son of Late Jamal Mir r/o Kulgam, Lalpora, Kupwara has assailed the detention of the detenu. The petitioner has taken all the legal, constitutional and factual pleas while assailing the order of detention.

(2.) The petition stands admitted as far back as on 26-9-1991. Respondent-State has been served and in response they appeared and filed the counter which is on the file. The petition came up for arguments.

(3.) I have heard learned counsel for the parties and perused the records.