HILAL AHMAD DHOBI Vs. STATE OF J&K

JUDGEMENT

(1.) Detenu Shri Hilal Ahmad Dhobi son of Ghulam Mohi ud Din Dhobi resident of Tral-i-Bala Tehsil Trial District Pulwama, through his father seeks quashment of detention order No.22/DMP/PSA/18 dtd. 30/8/2018, passed by District Magistrate, Pulwama (for brevity "Detaining Authority"), directing preventive detention of the detenu.

(2.) Respondents, on notice, appeared and filed the counter affidavit. The detention record has also been produced.

(3.) Heard learned counsel for the parties and perused the record.