BHUVANESWARI Vs. STATE

JUDGEMENT

(1.) When the captioned 'Habeas Corpus Petition' (hereinafter 'HCP' for the sake of convenience and clarity) was listed in the Admission Board on 9/6/2023, the following Order was made: Captioned Habeas Corpus Petition has been filed in this Court on 2/6/2023 inter alia assailing a Detention Order dtd. 15/5/2023 bearing reference C.M.P. No.37/Goonda/Salem City/2023 made by 'Second Respondent' [hereinafter 'Detaining Authority' for the sake of convenience and clarity]. To be noted, Fourth Respondent is the Sponsoring Authority.

(2.) The aforementioned 9/6/2023 Admission Board Order captures all essentials, i.e., all facts that are imperative for appreciating the Final Order and therefore, we are not setting out the facts again in this Final Order. Suffice to say that aforementioned Admission Board Order shall be read as an integral part and parcel of this Final Order. Be that as it may, we are using the short forms, short references and abbreviations used in the Admission Board Order in this Order also for the sake of convenience and clarity.

(3.) To be noted, 'Detention Order, dtd. 15/5/2023 bearing reference C.M.P. No.37/Goonda/Salem City/2023 made by the Detaining Authority' shall hereinafter be referred to as 'impugned Preventive Detention Order' in this Order for the sake of brevity, convenience and clarity.