SHAHINA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed under Articles 226 and 227 of Constitution of India praying for the following reliefs:

(2.) Brief facts of the case are that the Commissioner of Police passed the detention order dtd. 21/8/2024 under Sec. 3 of Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video or Audio Pirates Act, 1985 (for short, 'Goonda Act') to detain Syed Nawab @ Nawab, S/o Syed Pyarusab (for short, 'detenue'), who is the husband of the petitioner herein.

(3.) The grounds mentioned in the detention order dtd. 21/8/2024 reveals that detenue had indulged himself in illegal gambling activities and exploited general public, for which seven criminal cases were registered against him and out of them, in three cases, he was convicted for the offences punishable under Sec. 78 of the Karnatka Police Act, 1963 (for short, 'K.P.Act'). The detenue had violated the bail conditions imposed by the Court in the said cases and continued to indulge in gambling activities in and around Bengaluru. It is also alleged that due to the said illegal gambling activities, innocent people of the society participated in the gambling and have lost their money and properties and their families were put into jeopardy. He had spoiled the public order and exploited innocent people of the society. He could not correct himself even after registration of seven cases against him. Therefore, his activities caused danger to the public peace and harmony and law and order situation. With these reasons, the Commissioner of Police, Bengaluru, passed detention orders under the Goonda Act.