NAZIR AHMAD MIR Vs. STATE

JUDGEMENT

(1.) The detenu, Nazir Ahmad Mir son of Gh. Mohi ud din Mir resident of Sarmarg Tehsil Zachaldara District Kupwara, through his father seeks quashment of detention order no. 30/DMK/PSA of 2019 dated 07.08.2019 purporting to have been passed by District Magistrate Kupwara, with consequent prayer for release of the detenu forthwith.

(2.) Heard learned counsel for the parties, perused the writ record and considered the matter.

(3.) Learned counsel for the parties argued in tune with their respective pleadings.