SYED ABDUL MADANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Brother of detenue by name Saifuddin @ Saifu S/o Abdul Khader resident of Athrady village, Udupi Taluk, Udupi District has filed this writ petition under Sec. 226 of Constitution of India seeking following reliefs:

(2.) Various grounds are urged in the writ petition seeking the said reliefs.

(3.) We have heard the arguments of learned senior counsel Sri. Kiran S.Javali on behalf of petitioner and learned HCGP.