VADDI LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) The background in which an order of detention under the 1986 Act has been passed is that there was a complaint under Sec. 384 of the IPC for extortion on 27/4/2023. This was followed by a subsequent complaint for commission of an offence under Ss. 394, 376D and 411 read with 34 of the IPC on 1/5/2023. The detenu was thereafter arrested on 4/5/2023. It is an admitted fact that the detenu was released on 17/8/2023 as the Court directed that he is entitled for default bail.

(3.) The present proceedings arise out of an order dtd. 30/6/2023 passed by the respondent No. 2, the Collector, in exercise of powers under Sec. 3 of the 1986 Act. The relevant portion of the detention order is as under: