SHAKIR NAZIR MALLA Vs. UT OF J&K

JUDGEMENT

(1.) Impugned in this appeal is the judgment/order dtd. 6/3/2025 passed by the learned Writ Court in HCP No.152/2024, whereby the writ petition preferred by the appellant against the order of detention bearing No.184-DMS/PSA/2024 dtd. 4/4/2024, issued by respondent No.2, has been dismissed.

(2.) Aggrieved of the judgment/order dtd. 6/3/2025 (supra), the appellant has assailed the same through the medium of instant appeal on the following grounds:

(3.) Learned counsel for the appellant has reiterated the grounds of challenge as recorded above.