T MARY Vs. COMMISSIONER OF POLICE BANGALORE CITY

JUDGEMENT

(1.) Heard the Counsel for the parties.

(2.) The Petitioner is challenging the order of detention of her husband by name Tirumaran @ Raja, S/o. Muniswamy, passed by the 1st Respondent vide order No. CRM (4)/DTN/06/2010 dt. 2.5.2010 which has been approved by the 2 Respondent by his order dt. 12.5.2010 which are produced as Annexures-A and C respectively, as illegal and void abinitio.

(3.) The facts leading to this case are as hereinder: