MEGHA OSHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the aforecaptioned Writ Petition (Criminal), seeking for the writs of certiorari and Habeas Corpus are as follows:

(2.) Heard Sri.Ajeesh Ummer, learned counsel appearing for the petitioner and Sri.K.A.Anas, learned Prosecutor appearing for the respondents.

(3.) The petitioner herein is the wife of the detenu, who has been ordered to be preventively detained, as per the impugned Ext.P1 detention order dtd. 14/4/2022 issued by the 2nd respondent District Collector/District Magistrate, Ernakulam. The brief facts leading to this case are as follows: