SHILPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition takes exception from the order of detention passed by the 2nd respondent vide dtd. 17/3/2023 bearing No.MAG (2) CR/L &O(G)/02/2022-23, subsequent confirmation order passed by the respondent-State dtd. 27/3/2023 bearing No.HD 170 SST 2023 and consequent sanction order dtd. 18/4/2023.

(2.) Petitioner, who is the wife of the detenu Sri. Manjunath @ Kachcha Manju, is knocking the doors of the writ Court, seeking relief in the nature of Habeas corpus, aggrieved by the order of detention passed supra.

(3.) The facts-in-brief that are apposite for consideration of the case on hand as borne out from the pleadings are as follows -