FAYAZ AHMAD BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) The detenu, Fayaz Ahmad Bhat, son of Mohammad Sultan Bhat resident of Ahora Payeen Kreeri District Baramulla, through his brother seeks quashment of detention order No. 200/DMB/PSA/2016 dated 22.12.2016, purporting to have been passed by District Magistrate Baramulla, with consequential relief for release of the detenu forthwith.

(2.) The detenu, through his brother, challenges the aforesaid detention order through the medium of aforesaid petition, inter alia, on the grounds that the order of detention suffers from non-application of mind;

(3.) Heard learned counsel for the parties. Perused the record and considered the matter. Detention record has been produced by the learned counsel for respondents.