IRFAN AMIN BHAT Vs. UNION TERRITORY J&K

JUDGEMENT

(1.) The petitioner in the instant petition has called in question order of detention no. 42/PSA of 2023 dtd. 2/5/2023 (for short "the impugned order") passed by the respondent 2 herein under and in terms of the provisions of the Jammu and Kashmir Public Safety Act, 1978 (for short "the Act of 1978").

(2.) The petitioner has challenged the impugned detention order on the following grounds:-

(3.) Counter affidavit/reply stands filed by the respondents, wherein the petition is being opposed and its dismissal is sought on the grounds urged therein.