SHOWKAT AHMAD BHAT Vs. U.T OF J&K

JUDGEMENT

(1.) Instant Habeas Corpus petition has been filed by the father of Showkat Ahmad Bhat, (for short detenue,) seeking quashment of detention order No. 59/DMP/PSA/22 dtd. 25/6/2022 (for short detention order) passed by the respondent No. 2-District Magistrate, Pulwama (Detaining Authority), whereby the said Showkat Ahmad Bhat, son of Gh. Hassan Bhat resident of Wahibugh Tehsil and District Pulwama, has been taken into preventive custody by invoking the powers under Sec. 8 of the J&K Public Safety Act, 1978 and directed to be lodged in Central Jail (Kotbalwal), Jammu,

(2.) The challenge to the impugned detention order is made on many grounds such as;

(3.) I have heard learned senior counsel, Mr. R. A. Jan, for the petitioner and Mr. Sajad Ashraf, learned GA for respondents. I have perused the detention record produced by learned counsel for respondents and considered the matter.