IMTIYAZ AHMAD PAHLOO Vs. STATE OF J&K

JUDGEMENT

(1.) Impugned in this Heabus Corpus petition with a prayer for quashment thereof is the detention order no. DMS/PSA/93/2019 dated 19.08.2019, purporting to have been passed by District Magistrate Srinagar, whereunder detenu namely Imtiyaz Ahmad Pahloo s/o BAbdul Aziz Pahloo R/o Baghwanpora Barbarshah, District Sriangar, 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 submitted that the detention order is well founded in fact and law and seeks dismissal of the Heabus Corpus Petition. Despite direction counter affidavit has not been filed.