NAVEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, in this writ petition, has assailed the order of detention dtd. 19/3/2024 passed by respondent No.2 bearing No.MAG-1/3/MGC/2024, subsequent approval order dtd. 26/3/2024 bearing No.HD 129 SST 2024 and confirmation order dtd. 22/4/2024 bearing No.HD 129 SST 2024 passed by respondent No.1.

(2.) Petitioner, who is the brother of one Sri. Nawaz (hereinafter referred to as 'the detenue'), 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:-