MOHAMMAD ILYAS SHEIKH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The appellant came to be detained pursuant to order of detention bearing No.16/DMK/PSA/2024 dtd. 27/7/2024, passed by District Magistrate, Kulgam (respondent No.2) in exercise of powers under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978 (hereinafter referred to as "the Act").

(2.) The appellant challenged the said order of detention by way of HCP No.295/2024, which, however, came to be dismissed by the learned Writ Court vide judgment dtd. 25/9/2025 (hereinafter referred to as "the impugned judgment").

(3.) Being aggrieved of and dissatisfied with the impugned judgment dtd. 25/9/2025, the appellant has assailed the same on the following grounds: -