VINUTHA LAKSHMI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner is challenging the detention of her son Rakesh @ Jacky, son of Sri.Mohan, in view of the detention order dated 21.11.2014 passed by the first respondent vide Annexure-A and approved by the second respondent/Government of Karnataka vide Annexure-C dated 28.11.2014 and Annexure-D dated 27.12.2014, by invoking the provisions of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum- Grabbers Act, 1985 ( the Act for short).

(2.) Sri.Younous Ali Khan, learned Counsel appearing for the petitioner submits that the detenu voluntarily surrendered before III A.C.M.M., Bangalore, in connection with Crime No.1418/14 of Madivala Police Station registered in respect of the offences punishable under Sections 427, 109, 120B, 143, 147, 148, 149, 448, 302 and 307 of IPC. Now he is in judicial custody and has not moved any bail application. Under the circumstance, there was no reason for the respondent to apprehend that he will be released on bail.

(3.) In reply, learned Additional Government Advocate submits that the detention order was approved on 28.11.2014. The report of the Advisory Board was received on 12.12.2014; on 27.12.2014, period of detention has been specifically mentioned and there is no merit in the petition and the same is liable to be rejected.