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Firdous Ahmad Mir vs Union Territory Of J And K (Home) And Ors
2026 Latest Caselaw 903 J&K/2

Citation : 2026 Latest Caselaw 903 J&K/2
Judgement Date : 18 February, 2026

[Cites 1, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Firdous Ahmad Mir vs Union Territory Of J And K (Home) And Ors on 18 February, 2026

Author: Rahul Bharti
Bench: Rahul Bharti
                                                       02
                                                       Regular

     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                        HCP No. 309/2025

FIRDOUS AHMAD MIR                                   ..... Petitioner(s)

                      Through:   Mr. Z A Wani, Advocate.
                    V/s

UNION TERRITORY OF J AND K (HOME) AND ORS..... Respondent(s)

                      Through:   Ms. Maha Majid, Assisting Counsel
                                 vice Mr. Mohsin Qadiri, Sr. AAG.
Coram:
          Hon'ble Mr. Justice Rahul Bharti, Judge

                             ORDER

18.02.2026

1. This petition for issuance of a writ of habeus corpus has been

preferred by the petitioner-Firdous Ahmad Mir through his

wife Nahida.

2. Preventive detention of the petitioner has taken place by

reference to the provisions of Prevention of Illicit Traffic in

Narcotic Drugs and Psychotropic Substance Act, 1988.

3. The counsel for the petitioner makes a submission that the

petitioner himself is a victim of drug abuse and was on a

reformative and rehabilitation mode when he came to be

subjected to the preventive detention custody.

Page |2

4. Counter affidavit to the writ petition has been submitted from

the end of the respondents.

5. This Court calls upon Ms. Maha Majeed, learned Assisting

Counsel to Mr. Mohsin Qadiri, learned Senior AAG to come

up with the detention record pertaining to the petitioner

positively by next date of hearing on which date let the

petitioner's wife-Nahida as well as petitioner's mother also

remain present in person.

6. List on 06.03.2026 with liberty to make mention.

(Rahul Bharti) Judge

SRINAGAR 18.02.2026 Aasif

 
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