DAYAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this writ petition has assailed the order of detention dtd. 19/3/2024 passed by respondent No.3 bearing No.MAG/02/MAM NA/2024, subsequent confirmation order dtd. 26/3/2024 bearing No.HD 130 SST 2024 and extension order dtd. 22/4/2024 bearing No.HD 130 SST 2024 passed by respondent No.2.

(2.) Petitioner, who is the mother of the detenu-Sri. Jayaprashanth @ JP, is knocking the doors of the writ Court, seeking relief in the nature of Habeas Corpus, aggrieved by the orders referred 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: