SHIVARAJA @ KULLA SHIVARAJA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) "As the proverb goes, "use it or lose it" like unused knowledge becomes a burden, unused time dies, "what is not used, is abused".

(2.) It is stated in the writ petition that petitioner No.1 has been preventively detained from 28/12/2021 for one year under the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum- Grabbers and Video or Audio Pirates Act, 1985 ("Goonda Act" for short) and resulted in the violation of the fundamental rights of petitioner No.1 under Articles 14, 21 and 22 of the Constitution of India being infringed.

(3.) The facts leading to the filing of the present writ petition are as under: