NABA LONE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) By medium of this writ of Habeas Corpus, the detention order No. PSA/DMBUD/PA-87/21 dated 28/8/1987 passed by the District Magistrate, Badgam, under section 8 of the Public Safety Act (hereinafter referred to as Act) detaining Ama Lone Sb Sula Lone R/o Kachwari, Tehsil and District Badgam, has been challenged on various grounds, as enumerated in the petition.

(2.) The respondent/detaining authority has filed his counter affidavit.

(3.) Heard learned counsel for the parties.