PUTTARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Habeas Corpus Writ Petition is filed by father of the detenue by name Charan @ Kangali S/o Puttaraju aged 24 years (for short 'detenue') challenging the order of detention passed by the respondents and also prayed to quash them. Petitioner has prayed for following reliefs:

(2.) The Brief facts of the case are that:

(3.) The Government after obtaining the opinion from the Advisory Board and following the procedures under the Goonda Act, 1985 confirmed the order of detention, by its order dtd. 12/4/2024 (Annexure - D). The Government by order dtd. 3/5/2024 ordered to detain him for a period of one year from 3/4/2024 (Annexure -G) under the Goonda Act, 1985.