ANKIT ASHOK JALAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 essentially in the nature of writ of habeas corpus, has been instituted by Ankit Ashok Jalan, seeking quashing and setting aside of the impugned detention orders bearing Nos.PD-12001/34/2019- COFEPOSA and PD-12001/35/2019-COFEPOSA dated 01.07.2019 issued against his father Ashok Kumar Jalan as well his brother Amit Jalan (hereinafter referred to as 'the detenus') respectively, and to set them at liberty forthwith.

(2.) The facts as are relevant for the adjudication of the present proceeding are briefly encapsulated as follows:-

(3.) Mr. Vikram Chaudhri, learned Senior Counsel appearing on behalf of the detenus vehemently assails the impugned orders, as being the mere ipse dixit of the Detaining Authority and issued mechanically, without due application of mind and also without any compelling reason and further without pointing out any cogent material for the alleged satisfaction, on the grounds that:-