GULZAR AHMAD BHAT Vs. STATE AND ANR

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order dated 3.8.2017 passed in Habeas Corpus Petition No. 13/2017 whereby the writ petition filed by the petitioner/appellant herein has been dismissed.

(2.) Briefly stated the material facts are as under:

(3.) A Habeas Corpus Petition came to be filed by the petitioner, challenging the order dated 8.3.2017 passed by the District Magistrate, Budgam, Srinagar in terms of Section 8 of the J&K Public Safety Act, 1978 with a view to ensure "maintenance of public order". The writ court, however, upheld the order of detention and dismissed the petition.