LAKSHMI DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed seeking issuance of a writ of Habeas Corpus by one, Lakshmi Devi seeking production of her son Lakkireddygari Lakki Reddy, son of late Surya Prakash Reddy (for short, 'detenu') now detained in Central Prison, Kadapa, vide proceedings dated 9.3.2020 in RC.No.MC1/890/2020, by the 2nd respondent herein, as confirmed by the 1st Respondent-State vide G.O.Rt.No.764, dated 1.5.2020, and set him free after declaring his detention as illegal, improper and incorrect.

(2.) By an order date 9.3.2020, the Collector and District Magistrate, Ananthapuramu District, ordered the detention of the detenu under Section 3(1) and (2) read with 2(b) and 2(g) of the A.P. Prevention of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, 'the Act') on the ground that he is a bootlegger and goonda within the meaning of the Act and with a view to prevent him from acting in a manner prejudicial to the maintenance of the public order. In exercise of powers conferred under Sub-Section (3) of Section 3 of the Act, the Government approved the order of detention vide G.O.Rt.No.596, dated 19.3.2020. As required under Section 10 of the Act, the detenu was produced before the Advisory Board constituted under Section 9 of the Act. The case was reviewed by the Advisory Board through Video Conference on 28.4.2020. After perusing the representation of the mother of the detenu and the grounds along with the record, the Advisory Board opined that there is sufficient case for detention of the detenu. After due consideration of the opinion of the Advisory Board and the material available on record, the Government, in exercise of its power under SubSection (1) of Section 12 read with Section 13 of the Act, confirmed the order of detention, dated 9.3.2020, passed by the Collector and ordered detention of the detenu for a period of 12 months. It is to be noted here that as on the date of passing of the detention order, the detenu was in judicial custody.

(3.) The grounds of detention served on the detenu refer to the following seven incidents : The first incident relates to crime No.91 of 2014 of Gooty Police Station, registered for the offences punishable under Section 34(A) of A.P. Excise Act, 1968. In the said case, the detenu was arrested on 27.3.2014 and later released on bail. After filing of charge-sheet, the case was taken on file as C.C.No.388 of 2014. This case ended in conviction and the accused was directed to pay a fine of Rs.200/- before the Lok Adalat Court. The second incident relates to crime No.112 of 2014 of Gooty Police Station, registered for an offence punishable under Section 34(A) of A.P. Excise Act. In the said case, the detenu was arrested on 5.4.2014 and later released on bail. After filing of charge-sheet, the case was taken on file as C.C.No.391 of 2014. This case ended in conviction and the accused was directed to pay a fine of Rs.200/- before the Lok Adalat Court. The third incident relates to crime No.80 of 2019 of Ananthapuramu Rural Police Station, registered for the offences punishable under Sections 379, 411, 120(b) I.P.C. read with Section 34 I.P.C. In the said case, the detenu was arrested on 16.10.2019. In this case charge-sheet was filed against the accused before the Hon'ble Judicial Magistrate of First Class, Ananthapuramu, on 20-11-2019 and P.R.C. number is awaited. The fourth incident relates to crime No.89 of 2019 of Rapthadu Police Station, registered for the offence punishable under Section 379 I.P.C. In the said case, the detenu was arrested on 16.10.2019. In this case charge-sheet was filed against the accused before the Court of Hon'ble Judicial Magistrate of First Class, Ananthapuramu, on 20-11-2019 and P.R.C. number is awaited. The fifth incident relates to crime No.233 of 2019 of Ananthapuramu II Town Police Station, registered for the offences punishable under Sections 394 read with Section 411 I.P.C. In the said case, the detenu was arrested on 16.10.2019. The case is under investigation. The sixth incident is in respect of crime No.355 of 2019 of Ananthapuramu I Town Police Station, registered for the offence punishable under Section 392 I.P.C. In the said case, the detenu was arrested on 16.10.2019. In this case chargesheet was filed against the accused before the Court of Judicial Magistrate of First Class, Ananthapuramu and P.R.C. number is awaited. The seventh incident relates to crime No.25 of 2020 of Tadipathri Rural UPS, registered for the offences punishable under Sections 398, 401, 120-B I.P.C. & 25 (1B)(a)&(b) of Arms Act. In the said case, the detenu was arrested on 17.01.2020. This case is also under investigation.