Amir Suhail Ganie vs Union Territory Of J&K And Ors
2026 Latest Caselaw 143 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Amir Suhail Ganie vs Union Territory Of J&K And Ors on 30 January, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                      Serial No.51
                                                                   SUPPL. CAUSE LIST-I


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

                                                   HCP 7/2026


              Amir Suhail Ganie                                              ...Petitioner(s)


              Through:             Mr. Shabir Ahmad Shah, Advocate


                                                        Vs.


              Union Territory of J&K and Ors.                                ...Respondent(s)

              Through:             Ms. Maha Majeed, Assisting Counsel vice
                                   Mr. Mohsin Qadri, Sr. AAG.

               CORAM:
                                HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                                      ORDER

30.01.2026

1. The petitioner is aggrieved of his preventive

detention effected by order No. DIVCOM-"K"/21/2025

dated 24.02.2025, issued purportedly by the

Divisional Commissioner, Kashmir acting under

Section 3 of the Prevention of Illicit Traffic in Narcotic

Drugs and Psychotropic Substances Act, 1988.

2. If taking the date of detention of the petitioner

immediately following the passing of the detention

order above referred, then surely the petitioner is at

the fag end of serving his full detention period of one

year, and the purpose for filing the writ petition at the

fag end is better known either to the petitioner or to

his counsel.

3. In the petition, there is no date of

arrest/detention of the petitioner pursuant to the

impugned detention order mentioned for enabling this

Court to count the left over period of the detention.

4. Be that as it may, admit.

5. Issue notice to the respondent No. 2 only.

6. Notice accepted on behalf of the respondent No.

2 by Ms. Maha Majeed, learned Assisting Counsel

appearing vice Mr. Mohsin Qadri, learned Sr. AAG.

7. Counter affidavit be filed within a period of two

weeks.

8. List again on 16.02.2026.

(RAHUL BHARTI) JUDGE

SRINAGAR:

30.01.2026 "Mir Arif"