GH RASOOL HAZARI Vs. STATE OF J&K

JUDGEMENT

(1.) BY medium of this petition the detention of Sbabar Ahmad Hazari under the orders of the respondents u/s 8 of the J&K Public safely Act, hereinafter referred to as Act has been challenged on various grounds mentioned therein.

(2.) THE respondents have filed the counter beyond stipulated period, which has been taken on record.

(3.) I have heard the learned counsel for the parties. I have gone through the detention record produced by the respondents. I have also gone through the file.