BILAL AHMAD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) Impugned in this petition is Order no.78/DMB/PSA/2018 dtd. 26/9/2018, passed by District Magistrate, Baramulla respondent no.2 herein, whereby Bilal Ahmad Bhat son of Mohd Maqbool Bhat resident of Drusso Jageer Rafiabad Sopore District Baramulla (for brevity "detenu"), has been placed under preventive detention, on the grounds set out in petition in hand.

(2.) Counter affidavit has been filed by the respondents, vehemently resisting the petition.

(3.) Heard learned counsel for the petitioner and considered the matter.