LAWS(J&K)-1993-10-5

PRINCE SALIM SHEIKH Vs. STATE

Decided On October 09, 1993
Prince Salim Sheikh Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) BY this petition, the detention of one Prince Saleem Sheikh S/o Ali Mohammad Sheikh R/o House No: 59/A, Karfali Mohalla, Srinagar is being challanged by his maternal uncle.

(2.) THE petition stands admitted to hearing on 9.9.1992 and notices were issued to respondents. In response, they appeared through Mr. R. Pant, Government Advocate and filed the counter affidavit which is on the file. The petition came up for perusal and hearing.

(3.) HEARD learned counsel for the parties and perused the material on record.