NABISAB MAKTUMSAB CHAMANAMALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This habeas corpus petition is filed with a prayer to declare the detention of petitioner's cousin brother Alimurtuja Dadapeer Chamanamalik, under the provisions of the Karnataka Prevention of Dangerous Activities of Boot Leggers, Drug- Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum - Grabbers Act, 1985 (hereinafter referred to as 'Goonda Act') vide detention order No.DC/POL/G.ACT/CR: 02/2015- 16 dated 14.08.2015 (Annexure 'A') and Order No: HD 417 SST 2015 dated 21.08.2015 (Annexure-C) as illegal and to quash them.

(2.) Invoking provisions of Section 3(1) r/w Sub-Section 2 of Section 3 of the Act and Government Order No.HD/72/SST/2013 dated 5.6.2015, the Deputy Commissioner and the District Magistrate, Belagavi (respondent No.2) passed the impugned detention order for the reasons recorded in the grounds of detention.

(3.) Heard Sri Amar Correa, learned Counsel for the petitioner and Sri C.S. Patil, learned Govt. Advocate for the respondents State.