B. SANGEETHA Vs. THE ADDITIONAL SECRETARY, GOVERNMENT OF INDIA, MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION, (DEPARTMENT OF CONSUMER AFFAIRS) AND ORS.

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to detention order passed in C.M.P. No.04/2014(CS) dated 18.09.2014 by the detaining authority, who has been arrayed as third respondent herein against the detenu by name Balasingh, Son of Selvaraj and quash the same and thereby set him at liberty forthwith.

(2.) THE Inspector of Police, Madurai Civil Supplies C.I.D. Unit as sponsoring authority has submitted an affidavit to the detaining authority, wherein it is stated that the detenu has involved in the following adverse cases:

(3.) THE detaining authority after considering the averments made in the affidavit and other connected documents has derived subjective satisfaction to the effect that the detenu is a habitual offender and thereby branded him as 'Black Marketeer' by way of passing the impugned detention order and in order to quash the same, the wife of the detenu as petitioner has filed the present Habeas Corpus Petition.