SHYNA @ SHYNI @ SHOBA @ RAJEE (H.C.P. NO. 2268 OF 2015) Vs. THE SECRETARY, GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS, [DEPARTMENT OF INTERNAL SECURITY] NORTH BLOCK, NEW DELHI 110 001

JUDGEMENT

(1.) In all these Habeas Corpus Petitions, the preventive detention orders passed under sub-section (3) of Sec. 3 of The National Security Act, 1980 [Central Act 65 of 1980], by the 3rd respondent are under challenge.

(2.) The circumstances under which these detention orders came to be issued by the 3rd respondent are, in brief, as follows:-

(3.) Based on the above allegations and on considering the records placed before him, the 3rd respondent passed the detention orders under challenge. It is also brought to our notice that the period of detention of these detenues has been subsequently extended periodically. Challenging the orders of detention, the detenues are before this court with these habeas corpus petitions.