SAKEENA B. Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In this writ petition, the petitioner has assailed the validity of the order of detention dtd. 9/11/2022 and to release the detenue namely Meharaj Khan.

(2.) Facts giving rise to filing of this appeal briefly stated are that the petitioner is the sister of the detenue. The detenue is an accused in ten various criminal cases. The detenue is also 'A' category rowdy sheeter. The detenue had developed a habit of absconding after commission of offence to avoid his arrest and trial and by his activities, had caused apprehension in the minds of public in general. Thereupon, an order of detention was passed under Sec. 3(1) of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video or Audio Pirates Act, 1985 (hereinafter referred to as 'the Act') and the detenue was taken in custody. The details of the cases pending against the detenue are as follows:

(3.) The order of detention was forwarded to the State Government for approval on 18/11/2022. The detenue submitted a representation on 24/11/2022. The representation submitted by the detenue was rejected by an order dtd. 6/12/2022. Thereafter, by an order dtd. 7/12/2022, order of detention of the detenue was confirmed.