JAHANGIR AHMAD LONE Vs. STATE

JUDGEMENT

(1.) GHULAM Mohammad Lone, father of the detenue, namely, Jahangir Ahmad Lone R/O Ichgoza, Shopian, District Shopian, has invoked the jurisdiction of this Court for quashing the detention order bearing No.l7 -DMP/PSA dated 26.07.2008 passed by District Magistrate, Pulwama, on the grounds taken in the writ petition.

(2.) RESPONDENTS have failed to file counter, hence the averments contained in the petition have remained unrebutted.

(3.) THUS a perusal of the impugned detention order itself indicates that same came to be passed on the basis of dossier and thus is suggestive of the fact that grounds of detention were not in existence at the time of passing of the impugned detention order.