E. MANJULA Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) When the captioned 'Habeas Corpus Petition' [hereinafter 'H.C.P.' for the sake of convenience and clarity] was listed in the Admission Board on 23/1/2023, this Court made the following Order:

(2.) The aforementioned Order made in the 23/1/2023 Admission listing shall be read as an integral part and parcel of this Order, which means that the short forms, short references and abbreviations used in the Order in the Admission listing shall be used in the instant order also.

(3.) There are four Adverse cases and one Ground case. The Ground case which constitutes substantial part of substratum of the impugned Preventive Detention Order is Crime No.444 of 2022 on the file of K-3, Aminjikarai Police Station for alleged offences under Ss. 448, 341, 294(b), 323, 392 read with Ss. 397, 336, 427 and 506(ii) of I.P.C. Owing to the nature of the challenge to the impugned Preventive Detention Order, it is not necessary to delve into the factual matrix or be detained further by facts.