TAHIR HUSSAIN MIR Vs. STATE

JUDGEMENT

(1.) The detenue namely Tahir Hussain Mir Son of Late Habibullah Mir resident of Ward no. 02, Dachigam, Bandipora, through his brother Zakir Hussain Mir, seeks quashment of detention order No. 54/DMB/PSA of 2016 dated 25.11.2016 issued by the District Magistrate, Bandipora, and the extension order no. Home/PB-V/527 of 2017 dated 23.02.2017 with consequent prayer for release of the detenue forthwith.

(2.) The detention order, inter alia, is challenged on the grounds :

(3.) Pursuant to notice respondents appeared through their learned counsel and filed the counter affidavit stating therein that the detention order is well founded, in fact and law, and seeks dismissal of the Habeas Corpus Petition.