LAWS(J&K)-2017-5-96

GHULAM MOHD TANTRAY Vs. STATE OF J&K

Decided On May 17, 2017
Ghulam Mohd Tantray Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Detenu - Gh. Mohd Tantary aged 55 years son of Abdul Salam Tantary resident of Behrampora Rafiabad District Baramulla, through his son, seeks quashment of detention order No.143/DMB/PSA/2016 dated 26th September 2016, passed by District Magistrate, Baramulla (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.