FAROOQ AHMAD MISGAR Vs. UT OF J&K

JUDGEMENT

(1.) The present Habeas Corpus petition has been filed for quashing the order of detention dtd. 18/10/2021 passed by the District Magistrate, Srinagar, who, in purported exercise of its powers vested in it under Sec. 8 of the Jammu and Kashmir Public Safety Act, 1978 (for short, Act of 1978), has ordered the detention of the petitioner with a view to prevent him from acting in any manner prejudicial to the maintenance and security of the State.

(2.) The order of detention was challenged on the following grounds:

(3.) A detailed response has been filed by the official respondents rebutting the allegations as leveled in the petition. The relevant record has also been produced.