SUHAIL AHMAD BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner through his brother Farooq Ahmad bhat is challenging and seeking quashment of the Detention Order No. DMS/PSA/10/2023 dtd. 21/1/2023, hereinafter for short impugned order, issued by the District Magistrate, Srinagar, whereby the petitioner has been ordered to be detained under the provisions of the Public Safety Act to be lodged at Central Jail, Jammu, Kotbalwal, with a further prayer to restrain the respondents from arresting the petitioner pursuant to the said impugned order.

(2.) The detention order, inter alia, is challenged on the grounds:

(3.) Pursuant to notice, respondents appeared through their learned counsel and filed the counter affidavit stating therein that the detention order is well founded, in fact and law, and seek dismissal of the Habeas Corpus Petition.