KALAVATHI Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The order of detention dated 14.5.2015 passed by the Commissioner of Police, Bangalore vide Annexure-A as confirmed by the Government of Karnataka on 18.6.2015 vide Annexure-B, are called in question in this writ petition.

(2.) The records reveal that the order of preventive detention is passed against the detenue, i.e., son of the petitioner by the Commissioner of Police, Bangalore on 14.5.2015 vide Annexure-A by exercising jurisdiction vested in him under Section 3(2) r/w. Section 3(1) of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 ('Act for short). The grounds of detention were served on the detenue on the very day, i.e., on 14.5.2015. It seems, representation is also made by the detenue. Ultimately, after passing through the Advisory Board, the papers were placed before the Government of Karnataka, which has confirmed the order of detention under Sections 12(1) and 13 of the Act as per Annexure-B, dated 18.6.2015.

(3.) The grounds of detention disclose that as many as 22 criminal cases were lodged against the detenue from the year 2006 till the year 2015. The first offence committed by the detenue was on 25.11.2006 and the last offence committed by him is on 6.2.2015. Out of 22 criminal cases enlisted in the grounds of detention, the detenue is acquitted in 12 cases. He is facing either the investigation or the trial in remaining 10 cases. In all these remaining 10 cases, the detenue is released on bail by the jurisdictional criminal Courts.