SUREKHA DEEPAK SHINTRE Vs. STATE OF KARNATAKA BY SECRETARY, DEPARTMENT OF HOME AFFAIRS, GOVERNMENT OF KARNATAKA AND ORS.

JUDGEMENT

(1.) In this writ petition, the petitioner, who is the wife of the detenu by name Deepak Shivaji Shintre (aged 44 years), is challenging the following three orders of detention:

(2.) We have heard learned counsel appearing for the petitioner and learned Government Advocate appearing for the respondents and perused the record.

(3.) The aforesaid detention orders are made in exercise of the powers under the provisions of the Act, to prevent the detenu who is stated to be a gambler, from acting in any manner prejudicial to the maintenance of public order.