LAKSHMI Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The order of detention dated 6-7-2015 passed by the Police Commissioner, Bengaluru City, against Mr. Shabarisha alias Appi (son of the petitioner-Smt. Lakshmi and Sri Mohan alias Swamy), is called in question in this writ petition.

(2.) The grounds of detention of Shabarish alias Appi are also supplied along with the Order of Detention. The impugned Order of Detention discloses that, the detenue discontinued his studies at VIII Standard and cultivated bad characters at the very early age and got addicted to bad habits. When he was aged about 19 years, he started indulging in criminal activities and a rowdy sheet was opened against him in Yelahanka Police Station, on 19-3-2014.

(3.) Sri G. Jairaj, learned Counsel appearing for the petitioner vehemently argued that, though the Detaining Authority has relied upon the charge-sheets submitted in 12 crimes registered against the petitioner in three police stations, they are all false; the detenue is innocent; in none of the said criminal cases, the petitioner was involved; he has been falsely implicated.