MANZOOR AHMAD DAR Vs. STATE AND ORS

JUDGEMENT

(1.) Impugned in this Heabus Corpus petition with a prayer for quashment thereof is the detention order no. 36/DMP/PSA/2018 dated 17.09.2018, purporting to have been passed by District Magistrate Pulwama, whereunder detenu namely Manzoor Ahmad Dar s/o Ghulam Hassan Dar R/o Dar Mohalla, Nowpora Kharpora, is under detention.

(2.) The petitioner-detenu has challenged the order of detention on the following grounds:

(3.) Notice was issued to respondents. They appeared through their learned counsel and filed counter affidavit wherein they submitted that the detention order is well founded in fact and law and seeks dismissal of the Heabus Corpus Petition.