(1.) These writ petitions are filed seeking for the issuance of a writ of habeas corpus for the production of detenus, viz. Sri. Jojo George, Mujeeb Rahiman and Sheen Mondy Jose alias Saju; to release them and; to quash Ext. P1 order of detention. Since these writ petitioners raise common issues, they are heard together and are disposed of by a common judgment.
(2.) We have heard the learned Senior Counsel Sri. C. C. Thomas on behalf of the petitioners and the learned Additional Director General of Prosecutions, Sri K. K. Ravindranath on behalf of the respondents.
(3.) The short facts leading to the disposal of the cases are the following: