Jammu & Kashmir High Court - Srinagar Bench
Qadees Fayaz Sofi vs Ut Of J&K And Anr on 29 May, 2023
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 162
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(Crl) No. 580/2022
Qadees Fayaz Sofi ...Appellant/Petitioner(s)
Through:
Vs.
UT of J&K and Anr. ...Respondent(s)
Through: Mr. Sajad Ashraf, GA
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
29.05.2023 Learned counsel for the petitioner submits that the detenu was detained under Section 8 of J&K Public Safety Act, in terms of detention Order No.DMS/PSA/47/2022 dated 18.04.2022. The maximum period of detention provided under the Act, is one year, which has already expired, therefore, this petition has become infructuous.
In view of above, this petition is disposed of as having rendered infructuous. The respondents shall release the detenu forthwith, if he is not required in any other case.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 29.05.2023 Manzoor