CHANDRIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the wife of Sri Manjunath, Manju, Ravi, Santro Ravi, Kiran, Sidda Shetty S/o Sidda Shetty, the detenu herein. She is challenging in this writ petition, her husband's detention.

(2.) The detenu has been detained in central jail, Bangalore, in pursuance of an order of detention passed by the second respondent under Section 3(1) of the Karnataka Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1985 (hereinafter referred to as Goonda Act) as per Annexure-A. Annexure-B to the writ petition is the grounds of detention and Annexure-B1 is the list of documents on which the order of detention is passed. The said order has been approved by the first respondent as per Annexure-C dated 13-7-2005. The said order was referred to the Advisory Board which recommended for its confirmation and accordingly the order of confirmation of the detenu for a period of 12 months was passed on 30-8-2005 which is produced as Annexure-D. These orders are impugned in this writ petition. After entertaining the writ petition, notice was ordered to the respondents who have entered appearance through their counsel and have filed detailed statement of objections.

(3.) We have heard the Learned Counsel for both the parties.