DHEERAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner who is the brother of the detenue Rohidas @ Akasha Bhavan Sharan @ Charan (hereinafter referred to as 'the detenue'), with a prayer to quash the detention order dtd. 10/2/2022 passed by respondent no.3, the order dtd. 17/2/2022 passed by respondent no.2 approving the detention order and the order dtd. 29/3/2022 passed by respondent no.2 confirming the detention order passed under the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, SlumGrabbers and Video or Audio Pirates Act, 1985 (for short, 'the Act').

(2.) Heard the learned Counsel for the petitioner and also the learned State Public Prosecutor-II on behalf of the respondents.

(3.) Facts leading to filing of this writ petition narrated in brief are, respondent no.3 had passed an order of detention dtd. 10/2/2022 under the provisions of the Act against the detenue on the ground that he was allegedly involved in as many as 19 criminal cases and he was an habitual offender who continued to commit offences against person and property and with a view to prevent the detenue from acting in any manner prejudicial to the maintenance of public order, it was necessary to pass the order of detention against him.