GHULAM NABI Vs. UT OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 29/5/2023 passed by the learned Single Judge, whereby the appellant's Writ Petition i.e. WP(Crl) No.15/2023 titled 'Ghulam Nabi v. UT of J&K and Ors." seeking quashment of detention order No.23/PSA of 2022 dtd. 3/10/2022, issued by District Magistrate, Ramban, was dismissed.

(2.) Learned counsel for the appellant has assailed the impugned judgment passed by the learned Single Judge dtd. 29/5/2023, inter alia, on the following grounds:

(3.) The detenue (Ghulam Nabi) was detained under detention order No.23/PAS of 2022 dtd. 3/10/2022, issued by the District Magistrate, Ramban, in purported exercise of powers conferred by Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978.