ABDUL RASHEED ASSADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the father of the detenue by name Abdul Rakib Assadi seeking prayer to set free the detenue by issuing a writ in the nature of Habeas Corpus and by quashing the order dtd. 26/7/2024 passed by the respondent No.2-District Magistrate, Udupi.

(2.) The respondent No.2 has passed the order of detention dtd. 26/7/2024 by exercising the power conferred under sub-Sec. (2) of Sec. 3 of the Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas (Immoral Traffic Offenders, Slum-Grabbers and Video or Audio Pirates) Act, 1985 (hereinafter referred to as 'the Goonda Act').

(3.) Ms. Haleema Ameen, learned counsel appearing for the petitioner makes the following submissions: