NISAR AHMAD QAZI Vs. STATE AND ORS

JUDGEMENT

(1.) The detenu, Nisar Ahmad Qazi, son of Gh. Hassan Qazi resident of Ticken Pulwama, through his father seeks quashment of detention order no. 68/DMP/PSA/ 2018 dtd. 27/11/2018, purporting to have been passed by District Magistrate Pulwama, with consequential relief for release of the detenu forthwith.

(2.) The detenu, through his father, 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.