KARTHICK Vs. DIVISIONAL EXECUTIVE MAGISTRATE AND TAHSILDAR

JUDGEMENT

(1.) This Criminal Revision Case is filed assailing the order of preventive detention dtd. 16/3/2026 passed by the 1st respondent in M.C. No.45/2025/B7, seeking to set aside the order by which the petitioner has been kept in custody in Central Prison, Trichy- as being without jurisdiction and in violation of the procedure established by law.

(2.) Factual Matrix:

(3.) Submissions on behalf of the Petitioner: