KARANAM JANAKI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Y. Sudhakar, learned counsel for the petitioner. Also heard Mr. Syed Khader Masthan, learned Government Pleader appearing for the respondents.

(2.) This petition seeking a writ of Habeas Corpus is filed on behalf of Karanam Srinivas @ Rajendra Nagar Vasu @ Vasu, S/o Late Venkata Ramana, by his wife.

(3.) Respondent No.2- Collector and District Magistrate, East Godavari District, in exercise of powers conferred under Section 3(1) & (2) read with Section 2(g) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, "1986 Act"), ordered detention of the husband of the petitioner by an order dated 18.09.2020.