LAWS(SC)-2017-5-58

SAMA ARUNA Vs. STATE OF TELANGANA AND OTHER.

Decided On May 03, 2017
Sama Aruna Appellant
V/S
State Of Telangana And Other. Respondents

JUDGEMENT

(1.) The appellant - the wife of the detenu, has preferred this appeal against the impugned judgment and order dated 22.03.2017 passed by the High Court of Hyderabad in Writ Petition No.43671 of 2016, whereby the High Court dismissed the writ petition challenging the order of detention dated 23.11.2016, issued against the detenu by Respondent No.2-Commissioner of Police, Rachakonda Commissionerate, Rangareddy District, Telangana.

(2.) The detenu has been charged for various offences which he had allegedly committed during the years 2002-2007. Four FIR's were registered for the said offences. He was admitted to bail in three FIR's. In the fourth FIR Crime No. 221 of 2016, he was arrested on 05.09.2016. To prevent him from seeking bail, while in judicial custody he was detained under the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, the 'Act of 1986').

(3.) The Respondent No.2 - Commissioner of Police, Rachakonda Commissionerate, Rangareddy District, Telangana, passed an order of detention against the detenu on 23.11.2016 under Sec. 3(2) of the Act of 1986, for a unspecified period, from the date of service of the order on the detenu, and further directed that the detenu be lodged in Central Prison, Chenchalguda, Hyderabad.