RISHI KUMAR BHASKARAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order of detention in Ref.C1/25/M/2021 dated 11.02.2021 passed by the 2nd respondent (hereinafter referred to as 'the detaining authority') as approved by the 1st respondent vide G.O.Rt.No.313, General Administration (SC.I) Department, dated 22.02.2021, the petitioner filed the present writ petition seeking to order the release of his father i.e., Rangaswamy Bhaskaran, S/o late Rangaswamy (hereinafter referred to as 'the detenu') by declaring the said detention order as approved by the 1st respondent as arbitrary, illegal and unconstitutional.

(2.) The detaining authority passed the order of detention, in exercise of powers conferred under Section 3(1) r/w Section 3(2) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986, holding inter alia that the activities of the detenu comes under the definition of 'Goonda'.

(3.) The genesis for passing the said order was registration of six crimes under various provisions of law including crimes of assault or abetment of assault or attempt to murder on the Police and Forest officials and evasion of arrest by absconding and involving in illegal transportation of red sanders from the Government Reserved Forests clandestinely.