MUDASIR AHMAD DAR Vs. STATE AND ORS

JUDGEMENT

(1.) The detenu, Mudasir Ahmad Dar, son of Ghulam Mohammad Dar resident of Banderpora Tehsil Bijbehar District Anantnag, through his brother-in-law seeks quashment of detention order no. 60/DMB/PSA/DET/ 2018 dtd. 11/10/2018, purporting to have been passed by District Magistrate Anantnag, with consequential relief for release of the detenu forthwith.

(2.) The detenu, through his brother-in-law, challenges the aforesaid detention order through the medium of aforesaid petition, inter alia, on the grounds that the order of detention suffers from non-application of mind;

(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.