KASHMIRI ZAKIR Vs. COMMISSIONER OF POLICE BANGALORE CITY

JUDGEMENT

(1.) PETITIONER is questioning the legality and correctness of the order of detention passed by the first respondent dated 24.02.2014 which has been confirmed by the second respondent vide order dated 05.03.2014 whereunder the brother -in -law of the petitioner by name Jafri @ Kaliya, S/o. Fayaz, R/o. Jopadpatti, Near Ambivali Railway Station, Indiranagar, Kalyan, Mumbai, has been ordered to be detained under the provisions of Karnataka Act No. 12 of 1985 (Known as Goonda Act).

(2.) BY order dated 24.02.2014, the Commissioner of Police, Bangalore in reference No. CRM/DPN/3 -2014 passed an order of detention exercising his power under Sub -section (1) of Section 3 of The Karnataka Prevention of Dangerous Activities of Bootleggers, Drug -offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum -Grabbers Act, 1985 (Karnataka Act No. 12 of 1985).

(3.) WE have heard the learned counsel for the petitioner and the learned Government Advocate for the respondent.