LAWS(J&K)-2017-7-86

KAISER AHMAD BHAT Vs. STATE OF J&K

Decided On July 31, 2017
Kaiser Ahmad Bhat Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Detenu - Kaiser Ahmad Bhat son of Khursheed Ahmad Bhat resident of Nawa Kadal, Tarbal near Ahmed Sahab Astan, Srinagar, seeks quashment of detention order No.DMS/PSA/56/2016 dated 7th October 2016, that District Magistrate, Srinagar (for brevity "Detaining Authority"), has passed, directing preventive detention of detenu, on the grounds detailed in petition on hand.

(2.) Respondents have filed reply affidavit and resisted the petition.

(3.) Heard and considered.