(1.) The detenue, aggrieved by the detention as a bootlegger, has preferred this writ petition, under Article 226 of the Constitution of India, for the issue of a writ of habeas corpus, for her release.
(2.) The detention order was passed on the basis of Doctor's certificate. The question of law is covered by an earlier decision of this Court, about which there is no dispute by the learned Additional Public Prosecutor. Therefore, we need not set out the facts in detail.
(3.) The contention for challenging the detention order is like this : The Certificate given by the Medical Officer is general in nature, without giving specific opinion and, therefore, it vitiates the detention Order.