RIZWAN PASHA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition assails the order of preventive detention bearing reference No.CRM4/DTN/08/2020, dated 25.09.2020 (Annexure-A) passed by the first respondent and order dated 03.10.2020, reference No. HD 90 SST 2020, dated 03.10.2020 (Annexure-B) and order bearing reference No.HD 90 SST 2020, dated 12.11.2020 (Annexure-D) passed by the second respondent.

(2.) The petitioner has in substance assailed the order of preventive detention passed under Section 3(1) of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video and Audio Pirates Act, 1985 (hereinafter referred to as the Act for brevity).

(3.) The order of preventive detention dated 25.09.2020 is at Annexure-A. The original of the order dated 03.10.2020 handed over to the petitioner is at Annexure-B to the writ petition and the confirmatory order dated 28.10.2020, passed subsequent to the receipt of the report from the Advisory Board is at Annexure-C. Thereafter, the second respondent passed an order under Section 12 read with Section 13 of the Act, on 12.11.2020, directing that the detention of the petitioner is for a period of twelve months from 25.09.2020, vide Annexure-D. Thus, petitioner has assailed Annexures-A, B and D in this writ petition.