LAWS(J&K)-2017-3-71

MOHD LATEEF DAR Vs. STATE OF J&K

Decided On March 02, 2017
Mohd Lateef Dar Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Detenu - Mohd Lateef Dar age 54 years son of Late Ab. Gani Dar resident of Zawoora (Dar Mohalla) Tehsil & District Shopian, through his son, seeks quashment of detention order No. 67/DMS/ PSA/16 dated 29th September 2016, passed by District Magistrate, Shopian (for brevity "Detaining Authority"), directing preventive detention of detenu, on the grounds detailed in petition on hand.

(2.) Respondents filed their counter and resisted the petition.

(3.) Heard learned counsel for the parties at length and considered the matter.