NISSAR HUSSAIN RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) Detenu Shri Nissar Hussain Rather son of Late Ali Mohammad Rather resident of Khomani Chowk, Srinagar, through his wife seeks quashment of detention order No.DMS/PSA/32/2018 dtd. 5/10/2018, passed by District Magistrate, Srinagar (for brevity "Detaining Authority"), directing preventive detention of the detenu.

(2.) Respondents, on notice, filed counter affidavit refuting the averments/grounds made in the writ petition. Learned Additional Advocate General, in support of the stand taken in the counter affidavit, has made available the record.

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