SMT. TARANNUM C.INAMDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner Smt. Tarannum C. Inamdar W/o Chand Peera is before this Court under Article 226 of the Constitution of India praying for a writ of Habeas Corpus for the following relief:

(2.) The brief facts of the case are that the husband of the petitioner Chand Peera was taken to custody vide detention order dated 16.10.2020 passed under Section 2(g) of the 1985 Act. The detention order passed by the first respondent was for a period of 12 days and the same was approved by the State Government by order dated 23.10.2020. Yet by another order dated 22.10.2020 the first respondent extended the period of detention by another 12 days. The extension of detention was approved by the State Government by order dated 02.11.2020. Thereafter, the matter was placed before the Advisory Board as required under Section 10 of the 1985 Act. The Advisory Board submitted its report by letter dated 26.11.2020. Thereafter, the State Government under order dated 02.12.2020 in exercise of its power under Section 13 of the 1985 Act ordered detention for 12 months. The order of detention reveals that detention order against the detenue is passed on the basis of 12 cases registered against the detenue which relate to the offences said to have been committed by detenue such as gambling, robbering, extortion, attempt to murder, intimidation, forming an unlawful assembly and assaulting the public with deadly weapons and causing injuries, robbery and threats and illegal possession of arms. The said cases have been registered against the detenue during the period between 1996 to 2020 within the jurisdiction of Gandhi Chowk and Gol Gumbaz Police Station limits. The cases registered against the detenue taken note of by the first respondent while passing the detention order are as follows:

(3.) Heard the learned Senior Counsel Sri Sandesh Chouta for Sri Laxmikanth G., learned counsel for the petitioner and learned AGA Smt. Archana P. Tiwari for the respondents. Perused the entire records.