BILAL AHMAD MIR Vs. STATE OF J&K

JUDGEMENT

(1.) The detenu, Bilal Ahmad Mir son of Farooq Ahmad Mir resident of Gadpora Tehsil Tral District Pulwama, through his father seeks quashment of detention order no. 20/DMP/PSA/19 dated 15.03.2019 purporting to have been passed by District Magistrate Pulwama, with consequent prayer for release of the detenu forthwith.

(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.