SHOWKAT AHMAD BHAT Vs. STATE OF J&K
LAWS(J&K)-2017-5-107
HIGH COURT OF JAMMU AND KASHMIR
Decided on May 30,2017

Showkat Ahmad Bhat Appellant
VERSUS
STATE OF JANDK Respondents

JUDGEMENT

TASHI RABSTAN,J. - (1.) Detenu - Showkat Ahmad Bhat son of Gh Mohd Bhat resident of Dooru Sopore, District Baramulla, through his father, seeks quashment of Detention Order No.272/DMB/PSA/2017 dated 11th March 2017, that District Magistrate, Baramulla (for brevity "Detaining Authority"), has passed, directing preventive detention of detenu, on the grounds detailed in petition on hand.
(2.) Respondents have filed reply affidavit and resisted the petition.
(3.) Heard and considered.;


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