MATHANGI VENKAYAMMA Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed seeking the Writ of Habeas Corpus for production of Mathangi Durga Prasad @ Pilla Chanti S/o late Sambasiva Rao, Resident of Vijayawada city before this Court forthwith and to declare the action of the respondents as illegal and unconstitutional and consequently to set aside the impugned order of detention made in C. No. 75/C.P/CAMP/2009, dated 09.11.2009 of the first respondent.

(2.) The Commissioner of Police and Additional District Magistrate, Vijayawada City in exercise of powers conferred under Sub-section 2 of Section 3 read with Section 2(g) of the Andhra Pradesh Prevention of Dangerous Activities of Boot Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 ordered detention of of Mathangi Durga Prasad @ Pilla Chanti, the son of the writ petitioner -Mathangi Venkayamma on 09.11.2009 and directed that he be lodged in Central Prison, Rajahmundry.

(3.) The detention order states that the detenu -Mathangi Durga Prasad @ Pilla Chanti is a goonda habituated to violent activities, a rowdy sheet was opened against him in the year 1997 and it is being maintained in I Town Police Station, Vijayawada City. That he is habituated to commit crimes, formed a gang of his associates in Vijayawada City with a view to terrorize the public and cause fear in their minds.