SHANTHA Vs. STATE

JUDGEMENT

(1.) CHALLENGING an order of detention passed by the second respondent in Memo No.413/BDFGISSV/2007, dated 29.11.2007, the petitioner has brought forth this petition for the issue of a writ of habeas corpus.

(2.) THE affidavit filed in support of the petition and the order under challenge are perused.

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions and has paid its anxious consideration on the submissions made.