ADDITIONAL CHIEF SECRETARY Vs. NEELIMA

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed seeking cancellation of the interim bail granted to the second respondent by this Court by order dtd. 30/12/2025 in H.C.P.No.2714 of 2025.

(2.) The Habeas Corpus Petition in H.C.P.No.2714 of 2025 was filed by the first respondent challenging the detention order passed against the second respondent under the provisions of Act 14 of 1982. When the matter came up for admission, this Court, after hearing the learned counsel appearing on either side and on perusal of the materials placed on record, granted interim bail to the second respondent for a period of twelve weeks, subject to the following conditions:

(3.) The present petition has been filed by the petitioners contending that the second respondent/detenu has violated Condition No.(iv) imposed by this Court vide order dtd. 30/12/2025 while granting the interim bail.