MANCHUPALLI VENKATA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Detention order bearing No.Ref:C1/48/M/2021 dated 15.03.2021 affirmed in G.O.RT.No.901, General Administration (SC.I) Department, dated 07.05.2021 has been assailed by the petitioner, who is the son of the detenu. Detention order was passed against the detenu on the following reasons:

(2.) It is further submitted that, the then Collector and District Magistrate, YSR District, Kadapa has initiated AP Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 against Machupalli Sreenivasulu @ Sreenivasulu Naidu @ Jandlavaram Srinu @ Don Sreenu, S/o Venkataiah, Age: 50 years, Caste: Patra Naidu, Occ: Red Sanders Smuggling, Jandlavaram Village, Mydukur Mandal, YSR District, Kadapa vide Ref.No.C1/473/M/2014, dt: 06.06.2014. The Government of Andhra Pradesh has approved and confirmed the detention orders vide G.O.RT.No.2416, dt: 18.06.2014 and G.O.RT.No.2616, dt: 16.07.2014 respectively against him.

(3.) Cases registered against him have not shown any deterrent effect on him so far. He indulged in the similar activities, which are detrimental to public order and therefore his activities are required to be prevented by a detention order and being satisfied that there is every likelihood of the detenue being granted/released on bail and there is every possibility of the accused to continue his activities of Red Sander trees illegal felling and cutting into logs by dressing, theft and smuggling as Goonda which leads to theft and prejudice to the maintenance of Public Order.