ABILIO DSOUZA Vs. STATE

JUDGEMENT

(1.) Heard Ms Maria Caroline Collasso, learned Counsel for the petitioner and Mr S.G. Bhobe, learned Public Prosecutor for the Respondents- State.

(2.) Rule. At the request of and with the consent of the learned Counsel for the parties, the Rule is made returnable immediately.

(3.) In Criminal Writ Petition Nos.125 and 126 of 2022 decided on 20/12/2022, we have quashed and set aside identical detention orders. One of the reasons for setting aside such detention orders was that the respondents failed to communicate the grounds of detention to the petitioners even though the detention order was served upon them on 06/09/2022. Besides, in the detention order, the detenue was never informed about his right to represent against the same to the detaining authorities.