KALAWATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, mother of detenue-Hariom Ramawat, aggrieved of the order dtd. 25/7/2023 (Annex-1), whereby he has been ordered to be detained under the provisions of Rajasthan Preventive of AntiSocial Activities Act, 2006 ('Act') and the order dtd. 13/9/2023 (Annex-5), wherein based on the opinion of the Advisory Board, order under Sec. 13 (1) of the Act, has been passed placing the detenue under preventive detention for a period of one year i.e. till 25/7/2024.

(2.) It is, inter-alia, indicated in the petition that the detenue was ordered to be released on bail on 21/7/2023, however, he was not freed and kept under detention. Whereafter, on 25/7/2023 the District Magistrate, Bikaner passed the order of detention based on a complaint dtd. 23/7/2023 made by the Superintendent of Police, Bikaner, under provisions of the Act.

(3.) On 26/7/2023, the detention of the son of the petitioner was shown in records and the order dtd. 25/7/2023 was served on the detenue.