V.K.ANUSREE Vs. UNION OF INDIA

JUDGEMENT

(1.) This habeas corpus writ petition in re one Prakash Thampi.P.L. is filed by his wife Smt.V.K.Anusree seeking to set aside Ext.P1 order of detention dated 27.9.2019 and to set the detenu at liberty.

(2.) Heard the learned counsel for the petitioner, the learned ASGI Sri.P.Vijayakumar appearing for respondents 1 and 2, the learned Public Prosecutor appearing for the 3 rd respondent and the learned CGC Sri.S.Manu appearing for the 4th respondent.

(3.) In view of the arguments advanced by the learned counsel for the petitioner relying on the decision of the Hon'ble Apex Court in Ankit Ashok Jalan v. Union of India and Ors. (judgment dated 4.3.2020 in W.P.(Crl.)No.362 of 2019 reported in 2020 (0) Supreme (SC) 232) we do not think it necessary to delve into the facts in detail or to deal with each and every contentions. However, we will refer to the basic facts as hereunder:-