ZAHOOR AHAMD BHAT Vs. STATE OF J

JUDGEMENT

(1.) The detenu, Zahoor Ahmad Bhat son of late Gh. Qadir Bhat resident of Mirpora Trigam, Kupawara, through his mother seeks quashment of detention order no. DMB/PSA/07 of 2014 dated 29.03.2014 purporting to have been passed by District Magistrate Budgam, with consequent prayer for release of the detenu forthwith.

(2.) The detenu, through his mother, challenged the aforesaid order through the medium of HCP no. 43/2014, inter alia, on the grounds that the order of detention suffers from non-application of mind;

(3.) In the writ petition, it is contended that respondents have after the arrest of detenu in FIR No. 12/2013 u/s 4 of P. S Act P/s Keran passed the detention order no. 11/DMK/PSA of 2013 dated 28.10.2013 and during pendency of the writ petition, state- respondent on 27.12.2013 revoked the order of detention and thereafter passed the impugned order while the detenu in custody in FIR no. 200/2013 u/s 302, 120, 120-B RPC, 7/27 Arms Act P/S Budgam.