AMIR SHAFI BHAT Vs. STATE

JUDGEMENT

(1.) The detenue namely Amir Shafi Bhat Son of Mohammad Shafi Bhat resident of Karimabad Tehsil, Pulwama, through his father Mohammad Shafi Bhat, seeks quashment of detention order No. 17/DMP/PSA/2019 dtd. 15/3/2019 issued by the District Magistrate, Pulwama, with consequent prayer for release of the detenue forthwith.

(2.) The detention order, inter alia, is challenged on the grounds:

(3.) Pursuant to notice respondents appeared through their learned counsel and filed the counter affidavit stating therein that the detention order is well founded, in fact and law, and seeks dismissal of the Habeas Corpus Petition.