RAJAN Vs. STATE OF KARNATAKALABIC

JUDGEMENT

(1.) This is the second round of litigation wherein, the petitioner has filed this writ petition challenging the order of detention passed in No.02/CRM (4)/DTN/2018 dated 09.02.2018 (Annexures-A & B) alleging that, he has fresh grounds to be urged before this court.

(2.) "suprax suprax suprax"

(3.) Learned counsel for the petitioner has relied upon a decision of this court reported in [ABDUL RAZAK VS. STATE OF KARNATAKA, 2018 CrLJ 1], wherein the Full Bench of this Court has held that, fresh petition of Habeas Corpus on the detention order is maintainable on changed circumstances. We have no grounds for denial that, if changed circumstances are there, the petitioner is certainly entitled to file any number of petitions. There is no doubt so far as this legal aspect is concerned.