LAWS(J&K)-2013-12-24

MUSHTAQ AHMAD SHEIKH Vs. STATE

Decided On December 27, 2013
Mushtaq Ahmad Sheikh Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Mst. Shahzada mother of the detenue- Mushtaq Ahmad Sheikh S/o Ghulam Mohi-Ud-Din Sheikh R/o Roshangar Mohalla, Saidpora Nowhatta, Srinagar, Kashmir has invoked the jurisdiction of this Court for quashing the detention order bearing No. DMS/PSA/17/2013 dated 29.09.2013 passed by the District Magistrate, Srinagar on the grounds taken in the writ petition.

(2.) Respondents have filed counter affidavit.

(3.) Heard, perused and considered.