WASEEM RAJA Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) Impugned in this Heabus Corpus petition with a prayer for quashment thereof is the detention order no. 159/DMS/PSA/2019 dated 26.12.2019, purporting to have been passed by District Magistrate, Shopian, whereunder detenu namely Waseem Raja s/o Abdul Rehman Tantray R/o Habdipora, Shopian, District Shopian, is under detention.

(2.) The detenu, through his brother, 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 seeks dismissal of the Heabus Corpus petition.