SAJAD AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) THIS Habeas Corpus petition has been filed by one Gh. Nabi Bhat R/o Kathsoo Tehsil Pahalgam District Anantnag for quashing the order of detention passed against his son Sajad Ahmad Bhat and for his release.

(2.) THROUGH the medium of the present petition the petitioner seeks quashment of order No. Det/PSA/05/08 dated 4.4.2005 passed by the District Magistrate, Anantnag under the provisions of the Jammu & Kashmir Public Safety Act, 1978 ( for short the Act). The main ground raised to challenge the order of detention is that the same has been passed without due application of mind.

(3.) THE State has filed the reply and has also produced the record to show that the order impugned is in accordance with the provisions of the Act.