ROOPALI VIJAYKUMAR PADHYE Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) SMT. Roopali Vijaykumar padhye, the petitioner herein, has invoked article 226 of the Constitution of India, questioning the legality of detention of her husband, Vijaykumar Padhye, vide order No. HD 7 SCF 2007 dated 5-7-2007 issued by the Principal Secretary, Department of Home, Govt. of Karnataka, assailing it on several grounds, seeking issuance of writ in the nature of habeas corpus.

(2.) WE have heard the learned senior counsel, Mr. B. V. Kumar, and Mr. Javali appearing for the petitioner. After hearing for some time, considering the serious nature of questions raised, we had requested the learned advocate General to represent the State rather than the learned Government Advocate. We have heard both sides in supplementation to the material on record.

(3.) THE following factual matrix as manifest from the case papers needs reference: