- (1.) Leave granted.
(2.) The appellant was preventively detained by an order dated 7th July, 2015 for a period of three months under the provisions of Section 3 of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers and Video or Audio Pirates Act, 1985 (for short "the Karnataka Act") on the allegation that he is a habitual offender actively involved in 'Matka' offences whereby he abets people in gambling and, thereafter, deceives them, as a result of which he has become a threat to the prevailing public peace and order.
(3.) The order of detention, as mentioned above, was passed for a period of three months from the date of detention.;