HAMZA DAR Vs. STATE

JUDGEMENT

(1.) By medium of this writ of habeas corpus the petitioner challenges the detention order No. 585/ST dated 4-1-1988 passed by the District Magistrate, Anantnag u/s. 8 of the Public Safety Act (hereinafter referred to as Act) detaining Hamza Dar s/o Habibullah Dar r/o Takiabal, Brakoora, District Anantnag, on various grounds enumerated in the petition.

(2.) The respondent No. 2 has filed the counter which, however, is not by the detaining authority himself.

(3.) I have heard the learned counsel for the parties.